KOUSHIK PRAVINCHAND KOTHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. It is made returnable forthwith. The learned A.G.P. Wakale waives service for respondent no. 1. Mr. Hon, Senior Advocate i/by Mr. Lokhande, learned advocate waives service for respondent no. 3 Municipal Council, Ahilyanagar. Learned advocate Mr. Naik-Thigle waives service for respondent nos. 5 and 6 and Mr. Dhorde, Senior Advocate i/by Ms. Rekha Mohite waives service for respondent no. 3 Agricultural Produce Market Committee, Ahilyanagar (APMC).

(2.) The petitioners claim to be allottees-lease holders of different shops erected over plot no. 23 under the town planning scheme No. 3 of Ahmednagar, owned by respondent no. 4-Agricultural Produce Market Committee, Ahilyanagar (the APMC). They are coming with following prayers.

(3.) It is imperative that there is some narration of the chronology of events leading to filing of the petition.