PRABHAKAR HARIBHAU AKHADE 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.) Question which arises for consideration in this writ petition filed under Article 226 of the Constitution of India is, whether reservation is pursuant to Final Development Plan of Ballapur City dtd. 16/8/2005 which came into force on 1/10/2005 published having deemed to have lapsed under Sec. 127 of the Maharashtra Regional and Town Planning Act of 1966 (the MRTP Act).