SWAPNA DEVELOPERS Vs. VILLAGE PANCHAYAT OF RAIA

JUDGEMENT

(1.) Heard Shri Yogesh V. Nadkarni, learned Counsel appearing for the Petitioners and Shri D. Lawande, learned Government Advocate appearing for the Respondent no. 2.

(2.) Rule. Learned Counsel appearing for the respondent waives service. Heard forthwith, with the consent of the learned Counsel.

(3.) The learned Counsel appearing for the Petitioner states that the notice to the remaining Respondents be dispensed with as the Petitioner has only prayed for relief in terms of prayer (c).