JAMSHID KERSI DALAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) These petitions raise a common challenge to the legality and correctness of substantial modifications, modification nos.EPR-19 and EPR39, in respect of proposed 12 mtr. D.P. Road made in Schedule-A, Part-C of the notification dtd. 17/2/2018 issued by the State Government sanctioning a Draft Development Plan for the original limit of Pune Municipal Corporation.