CITY AND INDUSTRIAL DEVELOPMENT Vs. VIJAYSINGH VITHALSINGH PARDESHI

JUDGEMENT

(1.) We have heard Senior Advocate Mr. Shekhar Naphade for the review petitioner, Mr. Palodkar for the respondents nos. 1 to 6 and learned AGP Mr. Yawalkar for the respondents nos. 7 to 10.

(2.) The review petitioner - City Industrial and Development Corporation (CIDCO) is seeking review of the order dtd. 13/8/2019 passed in writ petition no. 10085 of 2019 preferred by the respondents nos. 1 to 6 herein against it and the State whereby this Court directed a consent award pursuant to an agreement to be passed in respect of their land acquired under the Maharashtra Regional and Town Planning Act (MRTP Act). The order reads as under:-

(3.) The CIDCO is seeking review of the order on the ground, in substance, that its Chief Administrator and Officers at Aurangabad had exceeded their powers delegated to them by the board at Mumbai and had acted hand-in-glove in agreeing to pay exorbitant compensation without knowledge and consent of the head office.