NIRANJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) The portion of the land of the petitioner bearing Survey No. 33, having total area of above 4.66 H.R., Village Katol, is under reservation No.119 for housing scheme and 24 Meters development plan road. This reservation was imposed on the land of the petitioner in the development plan of the year 2008, which came into force with effect from 15/12/2008.