DEEPAK MURARI SHIVALKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in both petitions. Respondents waive service. By consent, Rule made returnable forthwith.

(2.) As both petitions involve common questions of fact and law, they were heard together, that we dispose of them by this common judgment.

(3.) By writ petition no. 1667 of 2013 under Article 226 of the Constitution of India, the petitioners seek a writ of certiorari or a writ, order or direction in the nature of the above calling for the records and proceedings of the Letter of Intent ('LOI' for short) dated 14th August, 2012, Annexure -V, Intimation of Approval ('IOA' for short) in respect of a plot of land, more particularly described in the petition and on scrutiny of all these, to quash and set aside the same.