REGENT COMPUTRONICS PVT. LTD.

VISHWAS BAJIRAO PATIL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
TRIMBAK DAMODHAR RAIPURKAR VS. ASSARAM HIRAMAN PATIL [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
HAWRAH MUNICIPAL CORPORATION VS. GANGES ROPE COMPANY LIMITED [REFERRED TO]
STATE BANKS STAFF UNION VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF DELHI VS. A K MAHAJAN [REFERRED TO]
RAMESH GAJENDRA JADHAV VS. SECRETARY S G S P MANDAL [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. VATIKA TOWNSHIP PRIVATE LIMITED [REFERRED TO]
SHANTARAM SHANKAR JAMSANDEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. ESSAR TELEHOLDING LTD.MANAGER [REFERRED TO]

JUDGEMENT

(1.) The present reference is on account of the order dated 4th August, 2017 passed by a Division Bench of this Court and the question for consideration is found in paragraph 15 of the said order. The said question reads as under:-

(2.) Sub-Section (1) of Section 127 of the Maharashtra Regional and Town Planning Act, 1966 prior to its amendment on 29th August 2015 read as under :-

(3.) By virtue of the amendment the words 'twelve months' were replaced by the words 'twenty-four months'.

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VISHWAS BAJIRAO PATIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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