SIDDHILAXMI ENCLAVE PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith. Respondents in each of the aforesaid Writ Petitions, waive service. With the consent of the parties, both the Writ Petitions are taken up jointly for final hearing and disposal.

(2.) These Petitions essentially seek a writ of mandamus to issue a direction to the Maharashtra Industrial Development Corporation ("MIDC") to execute the requisite agreement to lease in respect of the parcels of land allotted to the Petitioners, and to hand over possession of the land for their development towards the purposes for which they were allotted to the Petitioners.

(3.) For the reasons set out in this judgement, we allow the Petitions and direct the MIDC to execute the agreements to lease to enable further processing of the projects, and to hand over possession of the lands so that they can be developed towards the purposes for which they were allotted to the Petitioners.