SHRI VIJAY DEVIPRASAD TIWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of learned Advocates for the parties heard finally.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner has prayed for a writ of certiorari or any other appropriate writ, Order or direction for quashing and setting aside the impugned communication dtd. 8/12/2022 issued by the Respondent No. 3, thereby returning the proposal of the Petitioner for development of his land and further directing him to submit a separate proposal under Chapter 11.1 of U.D.C.P.R. i.e. for 'Accommodation Reservation'. The Petitioner has also prayed for writ of mandamus or direction in the like nature, thereby directing the Respondent Nos.2 & 3 to forthwith consider the building plans submitted by him and grant sanction in accordance with the law in respect of the landed property of the Petitioner, in view of the confirmation of purchase notice issued by the Petitioner under Sec. 49 of the Maharashtra Regional and Town Planning Act, 1966 (for short, "M.R.T.P. Act") .

(3.) Heard Mr. Khairdi, learned counsel for Petitioner, Ms. Thakur, learned A.G.P. for Respondent No.1-State and Mr. Gaikwad, learned counsel for Respondent Nos.2 & 3. Perused entire record produced before us.