MADHUKAR GANGARAM HAJARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, the matter is taken up for final disposal.

(2.) By this petition, the petitioners, who are the legal heirs of original owners of the property, seek relief that reservation of land for Stadium bearing Survey No.31/40/A ad- measuring 1.22 HR of village Ballarpur, Tah. Ballarpur, District- Chandrapur be declared as lapsed under Sec. 127 of the Maharashtra Regional and Town Planning Act, 1966 (for short 'MRTP Act') and accordingly they should be declared free to develop the land owned by them.

(3.) It is the case of the petitioners that they are the joint owners and in possession of land of Survey No.31/40/A of village Ballarpur, Tah. Ballarpur, District-Chandrapur admeasuring 1.22 HR. On 16/8/2005 Final Development Plan of Ballarpur City was sanctioned and published by the State Government vide Notification No.TPS-2202/1260/CR-2B/2004/ UD-9 and came into force with effect from 1/10/2005.