VIVEK KRUSHNA DODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The short question that arises for our consideration in this Writ Petition filed under Article 226 and 227 of the Constitution of India is that: 'Whether a tenant of a structure can challenge the issuance of notice by the Corporation under Sec. 52 and 53 of the Maharashtra Regional Town Planning Act, 1966 ('MRTP Act')'.

(2.) The Petitioner seeks the following prayers.

(3.) Mr. Kirpekar, learned counsel appearing on behalf of the Petitioner argued that the Petitioner is a tenant of a tin shed admeasuring 5.50 x 4.00 square meters on plot number 96, situated at Malegaon, sub Division, Malegaon, Taluka Malegaon, District Nashik. He asserts that he has been a tenant of the subject property since several decades.