ARUN R. CHITALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Prior to 31 July 2012, the Municipal Corporation had declared 14 areas as heritage precincts. The Municipal Corporation further proposes to declare 41 more areas as heritage precincts and has invited objections to the proposals contained in the notice. The impugned circular dated 14 August 2013 of the Corporation directed its Officers to refer all development proposals to Mumbai HCC for its NOC as stated above.

(3.) The petitioners have submitted to the Mumbai Municipal Corporation proposals in different areas of the City which are proposed to be declared as heritage precincts for construction of Some of them are from Shivaji Park area where 187 buildings are proposed to be declared as falling within the heritage precinct. Similarly, there are other areas like are Hindu Colony and Parsi Colony which in the aggregate have 941 buildings. Similarly, one petition is filed by the owner of building in Chembur area which is proposed to be declared as Heritage Precinct with 500 buildings.