ALCON REAL ESTATE PRIVATE LIMITED Vs. DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) Heard Mr P. Sawant, learned counsel for the petitioner and Mr R. Chodankar, learned Standing Counsel for the respondents.

(2.) On 5/10/2011, Rule was issued in this matter.

(3.) The challenge in the present petition is to the impugned orders dtd. 14/3/2008, 20/7/2009 and 17/2/2010 passed by concerned authorities thereby rejecting the contentions of the petitioner.