ESSEN REALTORS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Learned AGP waives service of notice for Respondent Nos. 1 to 3. Learned counsel Mr. Nitesh Mohite waives service of notice for Respondent No. 4. By consent of parties, petition is taken up for final hearing.

(2.) By this writ petition, Petitioners have challenged the order dated 1.10.2014 issued by Respondent No. 3 directing the Petitioner to stop construction work on the land in question on the basis that the Petitioner was required to deposit market value of the said land under Government Resolution dated 23.11.2007 as the land was the subject matter of exemption under section 20 of the Urban Land (Ceiling And Regulation) Act, 1976 (hereinafter referred to as the "said Act").

(3.) It is the contention of the Petitioner that the said order is illegal and arbitrary and therefore, liable to be set aside as developments subsequent to the exemption order dated 11.7.1984 passed under Section 20 of the said Act have not been taken into consideration.