MANGALCHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The grievance of the petitioners is that on account of an inadvertent error, reference to Plot No.6 has not been made in the notification dtd. 8/6/2018 by which lapsing of reservation No.NE-52 for community centre has been notified. It is an admitted fact that on 5/9/2013 the petitioners had issued notice under Sec. 127 of the Maharashtra Regional and Town Planning Act, 1966 calling upon the respondent nos.2 and 3 to purchase lands from Plot Nos.5, 6, 6(A), 1, 1A, 8, 2A, 2 and 5A. Since no steps were taken for acquiring the aforesaid lands, Writ Petition No.6338 of 2013 was preferred. On 11/8/2014 this Court allowed the writ petition and declared the aforesaid reservation to the extent of 0.81 R as lapsed. Consequent upon this declaration the respondent no.1 issued a notification on 8/6/2018 notifying the same. However, reference to Plot No.6 was not made therein. Hence, this writ petition.

(3.) The learned Assistant Government Pleader for the respondent no.1 on instructions submits that on account of an inadvertent typographical error, reference to Plot No.6 is not found in the notification dtd. 8/6/2018. By issuing a corrigendum/fresh notification the said error would be rectified.