SHRIKRUSHNA ESTATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned counsel appearing for the Respondents waive service. Rule is made returnable forthwith. By consent of the parties, the Petition is taken up for final hearing.

(2.) This Writ Petition is filed for challenging notice dtd. 28/3/2018 issued by Respondent No. 2 under Sec. 52 and 53 of the Maharashtra Regional and Town Planning Act, 1966. The learned counsel for the Petitioner states that regularisation application was already filed by the Petitioner pursuant to the said notice.

(3.) Learned counsel for Respondent No. 2 on instructions states that regularisation application filed by the Petitioner was processed on 21/6/2018 and the Petitioner was directed to comply with certain requisitions. He further submitted that since the requisitions were not complied with, the application for regularisation was not decided and the same was informed to the Petitioner by letter dtd. 23/8/2018. Learned counsel for Respondent No. 2 has placed on record copies of letter dtd. 21/6/2018 and 23/8/2018.