SIDDHI REAL ESTATE DEVELOPERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is seeking a writ of mandamus or writ, order or direction in the nature thereof directing the respondents to grant a TDR in the form of FSI against development or construction by the petitioner, at its own cost, of an amenity styled as development plan road. A writ of certiorari is also claimed calling for the records and proceedings in relation to two orders. The prayers in the writ petition read as under:-

(3.) For appreciating the rival contentions, we would be required to refer to some basic facts.