ARASA HOTELS PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. With consent of the parties, petition is taken up for final hearing.

(2.) By this writ petition, under Article 226 of the Constitution of India, the petitioner before us has claimed essentially two reliefs :

(3.) The facts necessary for passing a final order on this petition are that, the petitioner before us is a Private Limited Company. The first respondent is a State, whereas, the second respondent is the Chief Executive Officer of Mumbai Metropolitan Region Specified Commodities Market governed by The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983 (hereinafter referred to as " the Maharashtra Act, XLII of 1983 "). Respondent no.3 is the City and Industrial Development Corporation of Maharashtra Ltd (for short "CIDCO ").