Smt. Prabha W/O. Govind Goyanka vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 13851 Bom

                                                                               7wp3686.2021.odt
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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR.
                                CIVIL WRIT PETITION NO.3686 OF 2021
                          SMT. PRABHA W/O. GOVIND GOYANKA AND ANOTHER
                                                VS
   THE STATE OF MAHARASHTRA, THR. SECRETARY, TOWN PLANNING DEPARTMENT, SECRETARIAT, MANTRALAYA,
                                        MUMBAI AND OTHERS
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions              Court's or Judge's orders.
and Registrar's Orders.
                              Mr. H.I. Kothari, Advocate for petitioners
                              Mr. A.S. Fulzele, Addl.GP for the respondent Nos.1 and 3/State

                              CORAM : SUNIL B. SHUKRE AND
                                      ANIL S. KILOR, JJ.

                              DATE         : 24th SEPTEMBER, 2021.
                       Heard.

2. The contention is that the petitioners fulfill all the conditions required for deemed lapsing of the reservation of Fire Station (ME-53) vide notification dated 10.09.2001 and therefore, the petitioners are seeking a direction to respondent No.4 to regularize the plots of the petitioners, just as the plots of other property owners have been regularized.

3. Reliance has been placed upon the judgment of this Court in Writ Petition No.217 of 2015, decided on 02.09.2016 and Writ Petition No.4733 of 2018 dated 25.11.2019.

4. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

5. Mr. A.S. Fulzele, learned Addl. Government Pleader waives service of notice for respondent Nos.1 and 3.

6. Leave to file the copy of the judgment in Writ Petition No.8321 of 2018 is granted.

                                    JUDGE                                     JUDGE
nd.thawre