ANANT KESHAV RAJEGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this Writ Petition under Article 226 of the Constitution of India, the Petitioners seek a direction to the Respondents, to declare that the reservation of Cattle-Farm and Development Plan Road on their land bearing Survey No.271/4 admeasuring 1 hectare 1 R situated at District Nasik ('writ land') has lapsed as per Sec. 127 of the Maharashtra Regional Town Planning Act, 1966 (MRTP Act). Additionally, they seek a direction to declare that, the subsequent reservation after issuance of the Purchase Notice as illegal.

(3.) The undisputed facts are as under: