MANIK CHANDRU DEOKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioner prays for quashing of the orders dtd. 17/12/2019 and 24/11/2015 passed by Respondent No. 4, by which allotment of land No.82 admeasuring 2500 sq.ft. is sought to be cancelled. He further prays for issuance of writ of mandamus for allotment of balance land of 1500 sq.ft., as the Petitioner is entitled for 8000 sq. ft. land and he has been allotted only 6500 sq.ft. till date, in lieu of the Petitioner's land acquired long back.

(2.) Narrative of the relevant events :-

(3.) It is on such backdrop that the present petition is filed challenging the order dtd. 17/12/2019 cancelling the allotment made in the year 1976 of Plot No.82, admeasuring 2,500 sq.ft. for violation of condition No.4 of the order of allotment dtd. 6/2/1976.