SADANAND SHANKAR MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The writ petitions and the Public Interest Litigation (PIL) involve common questions of fact and law. They were heard together and are being disposed of by this common judgment. We take, for the sake of convenience, the facts from Writ Petition No. 841 of 2012.

(2.) By this petition (WP/841/2012) under Article 226 of the Constitution of India, the petitioners have challenged the Constitutional validity of Sections 17(2) and 32(1) (Proviso) of the Mumbai Metropolitan Region Development Authority Act, 1974 (for short, "the MMRDA Act").

(3.) We have noted that on this writ petition, detailed orders have been passed by this Court earlier. It is in these circumstances and in view of the order dated 19th March, 2012 and further orders, we grant Rule on these petitions. Since affidavits have been filed and detailed arguments have been canvassed, with the consent of the parties, we dispose of the petitions finally.