LAWS(BOM)-2023-9-8

RAJU Vs. STATE OF MAHARASHTRA

Decided On September 08, 2023
RAJU Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith with consent of the parties.

(3.) This petition invokes deeming fiction of lapsing of the reservation of the land of the petitioners under Sec. 127 of the Maharashtra Regional Town Planning Act, 1966 (for short, "MRTP Act").