SATYANARAYAN MODULAL DAYMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) Petitioners have approached this Court contending that petitioner No.1. has constructed a building with due licence from the Gram Panchayat. Similarly, the others petitioners contend that they have also purchased the properties and have constructed buildings with due permission. These buildings are constructed adjacent to "Daithan-Ashti-Sawangi Road".

(3.) It is the case of the petitioners that respondent No. 3 has issued a notice dated 18-1-2007 to all the petitioners informing that they want to carry out the work of road widening of Daithan-Ashti-Sawangi Road and to remove the encroachments on the said Government road within seven days from the date of the said notice. That notice was received by the petitioners on 24-1-2008. Some of the petitioners did not receive the said notice in their personal capacity.