PRESTIGE ESTATE PROJECTS LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these matters have apparently a common question of law that seems to arise from a State Government Resolution dtd. 14/1/2021 granting a rebate of 50% on the premium payable for the purchase of additional FSI.

(2.) In Writ Petition (L) No. 17993 of 2023 pleadings are complete. However, in Writ Petition No. 240 of 2023, there is an Affidavit in Reply only to the unamended Petition. That Writ Petition and Writ Petition No. 238 of 2023 have been amended. There is no Affidavit in Reply to Writ Petition No. 238 of 2023. There is no amendment proposed in Writ Petition No. 1122 of 2023. However, there is still no Affidavit in Reply.

(3.) Hence the following directions.