CHETAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. Rule made returnable forthwith.

(2.) By this Petition under Article 226 of the Constitution of India the Petitioners seek a writ of mandamus directing the Respondent No.1 to issue a notification in the Official Gazette as per Sec. 127(2) of the Maharashtra Regional and Town Planning Act, 1966 ('MRTP Act') that the reservation for a 'Stadium' on the Petitioners' land has lapsed and the said land is available to the Petitioners to develop.

(3.) The Petitioners are the sons of one Sadashiv Bolkote ('Petitioners'). They as owners are in possession of Site No. 13/55 new survey No. 33/1(Pt), having old survey No. 238/1, situated at Balkote Nagar, Taluka North Solapur, District Solapur admeasuring 14150 sq. mtrs.