KOHINOOR PLANET CONSTRUCTIONS LTD Vs. STATE OF MAHARASAHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the parties, the writ petition is taken up for final hearing.

(2.) This petition is filed to challenge the validity of the directive issued by the State Government on 27/9/2006 under section 154 of the Maharashtra Regional and Town Planning Act, 1966 ('MRTP Act" for short) and also the notices dated 11/12/2006 and 22/12/2006 issued by respondent Nos.1 & 2 seeking to restrain development of the lands belonging to the petitioners situated at Kurla inter alia on the ground that Premier Ltd. from whom the petitioner No.1 had purchased the immovable properties at Kurla, had not obtained No Objection Certificate (N.O.C.) from the State Government for development of the said lands.

(3.) The petitioner No.1 is a company incorporated and registered under the Companies Act, 1956 and is engaged in the business of development of immovable properties in Mumbai and elsewhere. Petitioner No.2 is a Director and shareholder of petitioner No.1 and is also carrying on business as a developer in the name of M/s.Kohinoor Developers.