ASHOK PANDHARINATH KUDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The subject matter and point involved in both these petitions are the same. The respondents are also same. Therefore, these petitions are taken up together.

(2.) Rule. Rule made returnable forthwith. By consent of the parties heard finally.

(3.) The petitioners are the owners of their respective lands situated within the limits of Jalgaon City Municipal Corporation - respondent No.5. Respondent Nos. 1, 2 and 3 are the State and its Authorities. Respondent No.4 is an Assistant Director, Town Planing Department, Jalgaon City Municipal Corporation.