REGENT COMPUTRONICS PVT. LTD.

KISHOR SHARAD BORAWAKE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
CHET RAM VASHIST VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. PROMOTERS AND BUILDERS ASSOCIATION [REFERRED TO]
RAJU S JETHMALANI VS. STATE OF MAHARASHTRA [REFERRED TO]
GODREJ BOYCE MANUFACTURING VS. STATE OF MAHARASHTRA [REFERRED TO]
SIEL FOODS AND FERTILIZERS INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
DECEASED VS. STATE OF MAHARASHTRA [REFERRED TO]
SARVAJANIK SHRI GANESHOTSAV MANDAL VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
STATE OF MAHARASHTRA VS. BHIMASHANKAR SIDRAMAPPA CHIPPA [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
P.R. NARAHARI RAO VS. STATE OF KERALA [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. KAUSARBAG COOP. HOUSING SOCIETY LTD. [REFERRED TO]

JUDGEMENT

(1.) These petitions raise issue about the maintainability of the orders passed by Municipal Council to transfer open space and space for amenity free of cost to it and consequential taking of possession free of charge as condition for sanctioning the layout. There is delay of around 12 years in challenging the orders.

(2.) Heard learned Counsel Mr. Amol Gawali for the plot holders, Ms. Talekar for the original owners, Mr. V.D. Hon, Senior Counsel for Shirdi Nagar Panchayat and Mrs. V.N. Patil-Jadhav, Assistant Government Pleader for the State.

(3.) Rule. Rule is made, returnable forthwith. With the consent of the parties, the matters are finally heard at the admission stage.

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KISHOR SHARAD BORAWAKE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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