ANANTA LANDMARKS PRIVATE LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, Writ Petition is heard finally.

(2.) The Petitioner in the instant petition under Article 226 of the Constitution of India assails the impugned order / communication dtd. 27/9/2021 issued by the District Collector of Thane i.e. Respondent no.2 thereby rejecting the application filed by the Petitioner for conversion of occupancy from Class-II to Occupancy Class-I of the writ lands.

(3.) Sans the necessary details, the facts relevant for adjudication of the present petition can be culled out as under: