SALIM NIZAM SANADI AND ORS. Vs. MUNICIPAL CORPORATION, SANGLI, MIRAJ AND KUPWAD CITY MUNICIPAL CORPORATION, SANGLI AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of parties.

(2.) The Petitioners by the present Petition are seeking directions against the Respondents for removal of reservation on the land property S.No. 949/A/4/1 ad-measuring area H 0.022.50 R situated in the municipal limits of Sangli Miraj Kupwad City Municipal Corporation within the boundaries of the Miraj City (for short "the said land") as having lapsed under Section 127 of the Maharashtra Region and Town Planning Act, 1966 (for short "the said Act"). The Petitioners have also sought consequential relief including cancellation of the Mutation Entry (M.E. No. 22082) and setting aside of the order dated 14 June 2013 by which the Respondents have rejected the Petitioners' layout plan of the property.

(3.) The Petitioners are the owners and occupiers of the said land. The Revenue record of the said land was bearing the names of the Petitioners who were recorded as the owners. M.E. No. 22082 dated 26 October 1995 came to be effected whereby the Petitioners' said land came to be shown as reserved by the Miraj Municipal Council (now Sangli Miraj Kupwada City Municipal Corporation). The entry was effected by the order dated 11 October 1995 issued by the Chief Officer of the Miraj Municipal Council. In the year 1998, the present Sangli Miraj Kupwada City Municipal Corporation was formed and Miraj Municipal Council became part of it.