NAIKNAVARE AND ASSOCIATES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BOTH the above Petitioners challenge the same action of the Respondents and have prayed for Writs of mandamus in respect of the issue of development Rights Certificate (DRC) under regulation N-2. 4. 5 of the Development Control rules (DCR) of Pune Municipal Corporation (PMC ). (R-2 ). Hence, both the Petitions are heard together and are being disposed of by this common order.

(2.) THE Petitioners are developers of lands which have been reserved/acquired for economically weaker sections (EWS) of the society in Pune as "retainable LAND declared UNDER THE URBAN LAND ceiling AND REGULATIONS ACT, 1976.

(3.) THE Petitioners have undertaken to develop such reserved lands for a housing project under various survey numbers amalgamated into one plot as per the layout in development Plans sanctioned by Respondent 2. Consequently the Petitioners' development would be as per the policy under the aforesaid r-7 as averred by them in para 4 of the above petitions.