SUPREME INDUSTRIES LTD THROUGH ITS AUTHORIZED SIGNATORY ANIL KASHINATH KABRA Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with the consent of learned counsel for the respective parties.

(3.) Petitioner is praying for issuance of declaration that the property belonging to petitioner to the extent of 74 R out of survey no. 245/2 and 92 R out of survey no. 245/3 at village Mehroon, Tq. & Dist. Jalgaon, earmarked for public purpose i.e. for high school and play ground, under final development plan published by the Government on 11.02.2002 and modification plan published on 10.08.2004, is free from reservation/allotment/designation.