VIJAY NAGAR APARTMENTS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent. rule returnable forthwith and the Petition is taken up for final disposal at the stage of admission. We heard Mr Dwarkadas for the Petitioners and Mr Carlos for the Respondent at some length yesterday.

(2.) The 1st Petitioner is a partnership firm. The 2nd Petitioner is one of its partners. They own just over 98,000 sq mts of land spread over several CTS numbers at village Anik, Bhakti Park, Chembur. This is the subject matter of the present Petition.

(3.) The reliefs sought in the Petition are these: