JAISHREE YANSHIVRAJ KHOBRAGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) By this petition, the petitioners are claiming the allotment of 150 sq. mtrs. of fully developed plot as per the policy dtd. 11/12/2007 from the respondent No.5 Maharashtra Airport Development Company through its Chief Engineer.