BABUBHAI SHANKARLAL MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioners have prayed for writ of mandamus or any other writ or Order or direction in the nature of mandamus thereby declaring that the Reservation Nos. 11/53 and 11/54 imposed on the property of Petitioners bearing Gat No. 105/2+3 situated at Village Bale, Taluka North Solapur, District Solapur (for short, "suit property") and within the limits of Solapur Municipal Corporation has lapsed, as contemplated under the provisions of Sec. 127 of the Maharashtra Regional and Town Planning Act, 1966 (for short, "MRTP Act") and for a direction to the Respondent No.1, State, to publish a Notification under Sec. 127(2) of the MRTP Act, notifying that, the Reservation Nos. 11/53 and 11/54 on the said suit property has lapsed.

(2.) Heard Mr. Salgar, learned Advocate for Petitioners, Mr. Alaspurkar, learned A.G.P. for Respondent Nos. 1 & 3 - State and Mr. Kumbhakoni, learned Advocate for Respondent No. 2 - Corporation. Perused entire record.

(3.) Shorn of unnecessary details, the brief facts giving rise to the present Petition can be summarized as under :-