REGENT COMPUTRONICS PVT. LTD.

J. Gala Enterprises Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAMPRASAD NARAIN SAHI V. THE STATE OF BIHAR [REFERRED TO]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. F N BALSARA [REFERRED TO]
STATE OF WEST BENGAL HABIB MOHAMMAD STATE OF HYDERABAD STATE OF MYSORE VS. ANWAR ALI SARKAR:ANWAR ALI SARKAR [REFERRED TO]
KATHI RANING RAWAT VS. STATE OF SAURASHTRA [REFERRED TO]
LACHMANDAS KEWALRAM VS. STATE OF BOMBAY HABEEB MOHAMIMD [REFERRED TO]
AMEERUNNISSA BEGUM VS. MAHBOOB BEGUM [REFERRED TO]
RIZUAN UL HASAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
HABEEB MOHAMED PATITIONER VS. STATE OF HYDERABAD [REFERRED TO]
KEDAR NATH BAJORIA S O RAMJIDAS BAJORIA VS. STATE OF WEST BENGAL [REFERRED TO]
DWARKA PRASAD LAXMI NARAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
V M SYED MOHAMMAD AND COMPANY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DHIRENDRA KUMAR VS. SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS TO THE GOV ERNMENT OF WEST BENGAL [REFERRED TO]
BUDHAN CHOUDHRY VS. STATE OF BIHAR [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this Writ Petition, under Article 226 of the Constitution of India, for enforcement of fundamental rights under Articles 14, 19(1)(g) and 300A, the Petitioners seek declaration that clause 10(a) of Appendix III under Regulation 33 (7) of the Development Control Regulations for Greater Mumbai, 1991 as embodied in the Notification dated 21st May, 2011 is unconstitutional, ultravirus, void, illegal and of no effect.

(3.) A few facts of the matter are as under:

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J. GALA ENTERPRISES Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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