SAKHARAM MAHADEV JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard finally at the admission stage by consent of counsel.

(3.) Aggrieved and dissatisfied by the inaction on the part of the Respondents and their failure to follow the provisions of Maharashtra Regional and Town Planning Act 1966 (MRTP) by not issuing the notification of lapsing of Reservation No. 51 as "Garden", the Petition under Article 226 of the Constitution of India 1950 is filed.