PRASHANT MANOHAR JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Plot No. 157 out of Khasra Nos. 63 to 69 and 71 of Mouza - Parsodi, Nelco Society, Subhash Nagar, Nagpur was purchased by the petitioners on 28/7/2022 by a registered sale-deed.

(2.) With an intention to build a house on the said plot, proposal was submitted for grant of sanction/approval to the building plan which is rejected by respondent No.3 on the ground that the plot is under D.P. reservation parking and SW 82 proposal. In addition to aforesaid reason, it is also stated that neither NIT mutation letter nor tax mutation is submitted.

(3.) The aforesaid communication dtd. 5/12/2023 issued by respondent No.3 is subject matter of challenge.