SUNDARSONS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these petitions can be disposed off by a common judgment, since, the Petitioners are challenging the circular dated 19th May, 2007 issued by the Collector, Mumbai Respondent No.2.

(2.) The Petitioner No.1 entered into a development agreement dated 19th August, 2005 with Petitioner No.6, whereby the development rights were granted in favour of the Petitioner No.1. Pursuant to the development agreement, a General Power of Attorney was issued by the Petitioner No.6 Society in favour of Petitioner No.5 and Petitioner No.3.

(3.) Thereafter, the State Government issued a directive dated 31st October,2001, directing the Municipal Corporation not to issue development permission with production of an NOC from the Collector / Government.