SATYABHAMABAI BHIMJI DAWKHER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition under Articles 226 and 227 of the Constitution of India, petitioner seeks a declaration that the reservation on the land of petitioner has lapsed i.e. the land is dereserved and also directions to respondents to take necessary steps for dereservation of the land in its records so as to enable petitioner to develop the land for the purpose permissible in the case of adjacent land under the relevant plan.

(2.) Heard respective counsel.

(3.) Rule. Rule made returnable forthwith by mutual consent and the matter is heard for final disposal.