ROOPA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By the present petition, the Petitioner has challenged the order dated Nil, October, 2016 received by the Petitioner under letter dated 17.11.2016 from the Desk Officer, Urban Development Department, Government of Maharashtra, Mantralaya, Mumbai. This order has been passed in appeal proceedings under the provisions of Section 47 of the Maharashtra Regional Town Planning Act, 1966 (in short 'Act of 1966') by Respondent no. 1-State. The impugned order dismisses the appeal filed by the Petitioner and gives consequential directions to the original applicant (Respondent No.3) and Respondent no. 2-Nagpur Municipal Corporation in respect of the subject property.

(3.) The relevant facts required to be gone into for the purpose of deciding the present Petition are as under :-