MUTTHA REALTY LLP Vs. DISTRICT COLLECTOR PUNE

JUDGEMENT

(1.) Having heard Mr Soni for the Petitioners quite extensively, we do not believe that there is any cause for exercise of our extraordinary and discretionary writ jurisdiction. Prayers (a), (b) and (c) of the Writ Petition at pages 17 and 18 read thus:

(2.) Ex facie, the Petitioner has no enforceable let alone a constitutional or legal right to demand that a Ready Reckoner be prepared, updated (or even brought into existence), or that the Petitioners' land be brought on a value parity with some other land. The prayer, worded like this, is such that it rejects itself. This is entirely a matter that is within the exclusive purview of the Executive. There is no question of judicial review of any such action or decision.

(3.) Although the Petitioner may not appreciate it, there is a clear line that we will not cross where judicial review must end and beyond which lies purely executive discretion. Courts will not readily overreach into the realm of purely executive decision making.