SAMPAT KERU CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

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

(3.) The Petitioners seek a declaration that the old Reservation No. 17 as 'Garden' on their land has lapsed by operation of Sec. 127 of the Maharashtra Regional and Town Planning Act 1966 ("MRTP Act") and, consequently, a direction for the release of their land to them for development as permissible in law.