RAMCHANDRA TUKARAM MOHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith.

(2.) The principal objection in this Petition is to the refusal of the State Government to accept the proposed modification to a Development Plan ("DP") and, instead, in exercise of its discretion as the sanctioning authority under the Maharashtra Regional Town Planning Act, 1966 ("the MRTP Act"), to revert the land to the purpose for which it was originally sanctioned or reserved initially.

(3.) The land in question is Gat No 432/4 admeasuring 87 Ares in the jurisdiction of the Sangli Miraj and Kupwad Municipal Corporation ("the SMKMC").