SHABNAM ALTAF PARDIWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. Rule made returnable forthwith.

(2.) These two Petitions under Article 226 of the Constitution of India seek a Writ of Mandamus to declare and publish in the Official Gazette the release of property from reservation on account of lapsing and to grant permission to the Petitioners to develop the property in accordance with law.

(3.) Writ Petition No 10465 of 2019 relates to Plot No.1 admeasuring about 1033.40 sq. mts. Writ Petition No. 10466 of 2019 relates to Plot No.2 admeasuring about 1100.34 sq. mts. Both have a common Survey No. 120/2, and are situate at H-Ward, Ryewood, Lonavala ('the said property").