SANDEEP THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the Petitioner in-person and the learned Counsel representing the Respondents.

(2.) This Public Interest Litigation (PIL) Petition has been filed expressing concerns about the parking spaces as laid down in the Unified Development Control and Promotion Regulations (hereinafter referred to as 'UDCPR') promulgated by the State Government vide notification dtd. 02/12/2020 so far as it relates to its application in the territories over which Navi Mumbai Municipal Corporation (hereinafter referred to as 'NMMC') exercises its jurisdiction.

(3.) The challenge to the impugned provisions of UDCPR is primarily on the ground that the same is absolutely arbitrary in as much as it attempts to nullify and subvert the Interim order dtd. 05/10/2016 passed by this Court in this PIL Petition.