SMT. PUSHPABAI MAROTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the issue involved in these petitions is identical and similar prayers are made therein, they are heard together and are decided by this common Judgment.

(2.) Rule. Rule is made returnable forthwith. The writ petitions are heard finally at the stage of admission with the consent of the learned counsel for the parties.

(3.) By these writ petitions, the petitioners have sought a declaration that the reservation of the land of the petitioners, as described in the prayer clauses in the writ petitions has lapsed in view of the provisions of Section 127 of the Maharashtra Regional and Town Planning Act and the petitioners would be entitled to utilize the land as is permissible in the case of adjacent land.