NAIKNAWARE AND ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition No.9165 of 2003 is filed by the firm of builders called Naiknaware & Associates from Pune. They have challenged a notice dated 20.9.2003 issued by the Pune Municipal Corporation on the basis of Government of India Notification dated 16.6.1992. By this communication they were required to stop their construction activity.

(2.) Writ Petition No.5279 of 2005 was filed by one Mr.J.M.Lunawat who also is a builder in Pune. He has challenged the communication dated 8.7.2004 whereby he was informed that his application for grant of No Objection Certificate and sanction to his building plans cannot be granted. This circular was issued on the basis of notification dated 16.6.1992. He has therefore challenged that notification also. In fact, he has challenged the earlier circulars issued by the respondents. Then there are several interlocutory prayers. Basically the challenge is to the notification dated 16.6.1992 and contentions raised in favour of the petitioner are almost identical to those raised in Writ Petition No.9165 of 2003. Writ Petition No.4998 of 2005 is filed by a public oriented citizen of Pune praying for direction to the respondents to strictly implement the provisions of the Archaeological Sites & Remains Act, 1958 in relation to Shaniwarwada in Pune. It is therefore a petition which in fact supports the notification dated 16.6.1992.

(3.) Writ Petition No.2213 of 2006 is filed by some builders in Pune who have also chosen to challenge the notification dated 16.6.1992. Contentions raised by them here also are almost identical to those raised in Writ Petition No.9165 of 2003.