REGENT COMPUTRONICS PVT. LTD.

Dattatray Baburao Kungulwar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF GREATER BOMBAY VS. HAKIMWADI TENANTS ASSOCIATION [REFERRED TO]
GODREJ AND BOYCE MANUFACTURING.COMPAY LIMITED VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
POPAT KISAN MHASKE AND ANOTHER VS. HONBLE MINISTER FOR URBAN DEVELOPMENT [REFERRED TO]
ANANT KESHAV RAJEGAONKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
CHINMAY GURUNATH PARALE VS. STATE OF MAHARASHTRA [REFERRED TO]
SANTU SUKHDEO JAIBHAVE VS. NASHIK MUNICIPAL CORPORATION [REFERRED TO]
C V SHAH A V BHAT VS. STATE OF MAHARASHTRA [REFERRED TO]
DINA SOHRAB HAKIM VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAKASH R GUPTA VS. LONAVALA MUNICIPAL COUNCIL [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
SHRIRAMPUR MUNICIPAL COUNCIL VS. SATYABHAMABAI BHIMAJI DAWKHER [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule returnable forthwith and heard finally with the consent of parties.

(2.) Subject-matter :- By this Writ Petition under Article 226 of the Constitution of India, the Petitioner seeks a direction to the Respondents, to declare that the reservation of (i) District Center (Reservation Site No. 13/37), area admeasuring 13,800 sq. mtrs. (out of the total land Reserved area admeasuring 35,000 sq. mtrs.), situated at Survey No. 167/2B, Kasbe Solapur, Taluka North Solapur, District Solapur AND (ii) East - West 30 mts. D.P. Road purposes, area admeasuring 3,674 sq.mtrs., situated at Survey No. 167/2B, Kasbe Solapur, Taluka North Solapur, District Solapur, [for short, "writ land"] have lapsed as per Sec. 127 of the Maharashtra Regional and Town Planning Act, 1966 (for short, "MRTP Act").

(3.) Facts in brief:-

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DATTATRAY BABURAO KUNGULWAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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