Vivek S/O Subhaschandra Pande And ... vs The Principal Secretary, Urban ...
2022 Latest Caselaw 8702 Bom

                                                                 1                               25-WP-4686-2022.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                   WRIT PETITION NO. 4686 OF 2022
               (Vivek s/o Subhaschandra Pande & Ors. Vs. The Principal Secretary, Urban Development Department &
                                                             Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                        Court's or Judge's order
                    and Registrar's orders.
                                  Shri Sudheer Voditel, Advocate for the petitioners.
                                  Ms. K.R. Deshpande, A.G.P. for respondent No.1/ State.

                                  CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 30, 2022.

According to the learned Counsel for the petitioners, in view of the judgment of this Court in Writ Petition No. 4093/2015 decided on 23/2/2016 (Shri Balbir Singh s/o Pritam Singh Renu) Vs. State of Maharashtra and others), the reservation as regards W-57 and W-58 has been declared to have lapsed in view of Section 127 of the Maharashtra Regional and Town Planning Act, 1966, however, notification indicating such lapsing has not been issued.

Issue notice to the respondents, returnable in three weeks. The learned Assistant Government Pleader waives notice for respondent No.1.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:30.08.2022 17:43