MAGAN DEUBA TARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By filing this Writ Petition, the petitioner has sought direction against respondent No. 2, the City and Industrial Development Corporation, Auangabad, (hereinafter referred to as the 'CIDCO') to execute necessary documents in favour of the petitioner, regarding the allotment of plot No. 41, situated at Survey No. 12, N­2 CIDCO, Aurangabad.

(2.) Heard Shri A.M. Karad h/f Mr. G.N. Kulkarni, learned counsel for the petitioner, learned AGP for respondent No. 1, State and learned counsel Shri A.S. Bajaj for respondent No. 2.

(3.) Learned counsel for petitioner submits that in the year 1989, one tenement No. 23/03, N­2/P­2 was allotted to the petitioner by respondent No. 2. However, subsequently, to meet out the expenses of medical treatment of the petitioner, as well as for betterment dues, additional requirement of space, the petitioner transferred said tenement in favour of Smt. Kamal Baburao Mokase on 10.01.2009.