ABHIVYAKTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 11th September, 2019 the matter was reserved for judgment requiring parties to file written submissions within two days.

(2.) None have been filed.

(3.) Case pleaded in the Public Interest Litigation is that 6 Hectare land situated between Sector 18 and 19 Kharghar, Navi Mumbai, District - Raigad is a water body due to it being connected to the main Panvel Creek. In other words, as per the writ petitioner, water flows from the Panvel Creek into the depression in the 6 Hectare of land, resulting in a pond being created.