RAHUL UTTAM JAGDAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, who is resident of Chembur, Mumbai, has filed this Public Interest Litigation (PIL) seeking demolition of illegal constructions carried out on Plot No. 287/B, 243A at village Kon, Taluka Bhiwandi, District Thane (hereinafter referred to as the "land in question ").

(2.) It is the case of the petitioner that the petitioner came to know about the illegal constructions at village Kon, Taluka Bhiwandi, District Thane. Therefore, on 28/1/2013, the petitioner made an application under the Right to Information Act, 2005. Thereupon, on 1/2/2013, the petitioner was informed that no permission has been granted for any construction on the land in question. The petitioner, thereafter, sent a notice on 3/4/2013 to the State and Mumbai Metropolitan Region Development Authority (MMRDA) [respondents 2 and 3] and required them to take action against the said illegal constructions. However, the respondents have not taken any action against the said illegal constructions. Hence this petition.

(3.) We have heard learned counsel for the parties at length and perused the record.