VIJAY NANIKRAM BHATIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties and perused the records available before us on these two Public Interest Litigation Petitions (hereinafter referred to as the PIL Petitions).

(2.) Since, common questions of law and facts are involved in both these PIL Petitions, they are being disposed of by this common judgment which follows.

(3.) Under challenge in these PIL Petitions is the Notification dtd. 21/4/2017 issued by the Government of Maharashtra in the Urban Development Department under Sec. 31 of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as the MRTP Act), whereby sanction by the State Government has been accorded to the draft revised Development Plan of the city of Ulhasnagar with the Schedule of modifications as per the Schedule-I appended to the Notification with certain notes. In PIL Petition No.37 of 2018, the Corrigendum issued by the Urban Development Department, Government of Maharashtra dtd. 23/6/2017 has also been challenged. The said Corrigendum dtd. 23/6/2017 has been issued on observation of certain errors, which, according to the State, have been corrected.