ASHAPURA RAMDEV BUILDCON LLP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) The Petitioners claim to own final plot No. 387 of Town Planning Scheme-III at Shimpoli, Boriwali west. The Petitioners say that they have "undertaken" a redevelopment project not only on this land FP 387 but also sought to expand it to the adjacent or abutting plots FP No. 386, (government-owned) and FP No. 389 (owned by and vested in MTNL).

(3.) This tells us that of the three plots there is only one to which the Petitioner claims title as owner. That is FP 387. The challenge is to an order of 21/2/2019. We find a copy of this order at page no. 44. It was passed by the High Power Committee. It seems that this was a suo moto proceeding and what engaged the committee was a question of "approval of layout without a clear title of ownership". That is all that concerns us today.