PUSHA GHODVINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners before this Court are challenging a Government Notification dated 21-2-2015, copy of which is at Exhibit "A" to the petition.

(2.) This Notification will have to be reproduced to appreciate the challenge of the petitioners:

(3.) At Exhibit "B" (pages 24-25) are the Development Control Regulations 2001 for Vasai-Virar Sub Region (Final). The same read thus:-