HARILAL ARJUNBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri G.K.Mundhada for petitioners; learned counsel Shri M.V.Bute for respondent No.2, and learned Assistant Government Pleader Mrs.K.R.Deshpande for respondent Nos.1 and 3.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for respective parties.

(3.) By this petition, petitioners sought declaration that Reservation in Revised Development Plan for the city of Ballarpur for "Stadium" vide Reservation No.45 dtd. 1/10/2005 in respect of land survey No.31/42 admeasuring 1H62R of village Ballarpur, district Chandrapur be declared as lapsed under Sec. 127 of the Maharashtra Regional and Town Planning Act of 1966 (the MRTP Act). The petitioners also sought declaration that they be declared that they are free to develop the said land owned by them as per Development Plan permissible to adjacent lands. The petitioners also sought directions to respondents to notify and publish lapsing of reservation in official gazette under Sec. 127 of the MRTP Act.