ANNA TATOBA BORGAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The Rule is made returnable immediately at the request and with the consent of the learned Counsel for the parties.

(3.) The Petitioners claim to the persons interested in respect of the property being S.N No.198/3 admeasuring 5 Acres and 8 Guntha situated at Kupwad Taluka Miraj, District Sangli, Maharashtra. ('the said property'). The fifth Respondent prepared a development plan in terms of Sec. 26 of the MRTP Act, 1966, concerning the fourth RespondentCorporation today represented by Mr. Walawalkar. Certain reservations were proposed on the above-referred property.