(1.) Perused. Heard learned counsel for the respective parties.
(2.) The petitioners have filed the present Writ Petition under Articles 14, 19, 226 and 227 of the Constitution of India seeking directions to the respondents:-
(3.) The petitioners claim to be the owners and possessors of the land bearing Gut No. 1629/1 to the extent of 2 hectares, situated at Chopda, District Jalgaon. Respondent No. 4 - Municipal Council, Chopda is the planning authority within the meaning of section 2(19) read with 2(15)(b) of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as, "the Act of 1966"). Respondent No. 4 prepared and published a draft development plan on 8-10-1986 and the land of the petitioners to the extent of 2 hectares was reserved for primary school in reservation sheet Nos. 3 and 4 and since then the said land of the petitioners is put under reservation. Respondent No. 4 modified the said draft development plan under sections 28 and 29 of the Act of 1966 and same is sanctioned by the Director of Town Planning, Maharashtra State, Pune on 8-10-1986 and same came into force.