M/S Key Stone Construction ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 4921 Bom

                                          1
                                                                     5540.21WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        904 WRIT PETITION NO. 5540 OF 2021

            M/S. KEY STONE CONSTRUCTION COMPANY PVT.LTD.
                                    VERSUS
                  THE STATE OF MAHARASHTRA & OTHERS
                                        ...
                 Advocate for the petitioner : Mr.A.P.Bhandari
                   AGP for Respondent-State : Mrs.R.P.Gaur
                                        ...

                                CORAM : RAVINDRA V. GHUGE &
                                        S.G.DIGE, JJ.

DATE : 06.05.2022 P.C. :

1. Considering that the learned Full Bench at

Nagpur has closed the matter for judgment in view of the

reference made to it, propriety demands this petition may

be kept pending till the said verdict is pronounced.

2. Nevertheless, the learned Advocate for the

petitioner relies upon the view taken by the Hon'ble

Supreme Court on 23rd March, 2022 in Civil Appeal No.

1965 of 2022 (Laxmikant and others Vs. the State of

Maharashtra and others) wherein it is concluded that once

the period prescribed after service of notice under Section

5540.21WP

127 of the Maharashtra Regional and Town Planning Act,

1966, has expired, there can be no extension of time.

3. In view of the above, we grant liberty to the

litigating parties to circulate this petition after the learned

Full Bench has pronounced the verdict at Nagpur.

[S.G.DIGE, J.] [RAVINDRA V. GHUGE, J.]

DDC