SHANTAI GROUP, PUNE Vs. STATE OF MAHARASHTRA, THROUGH ITS DEPARTMENT OF REVENUE AND FOREST, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Respondents waive service. Since all the contesting respondents are before this court, with their consent, the writ petition is disposed of finally by this order.

(3.) The petitioner before this court is a registered partnership firm carrying on business as Builder and Developer from the address mentioned in the cause title. The first respondent is the State of Maharashtra and respondent nos. 2 to 4 are the authorities exercising powers under the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as "the MLRC"). Respondent nos. 5 to 18 are the private parties and as far as the subject issue or controversy is concerned, their presence is not necessary save and except respondent no.5. Respondent no. 19 is the Municipal Corporation of Pimpri Chinchwad (hereinafter referred to as "the Municipal Corporation"), a Municipal Corporation established and covered by the Maharashtra Provincial Municipal Corporation Act, 1949 (hereinafter referred to as "the Act of 1949") and respondent no.20 is the City Engineer of this Municipal Corporation.