Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Geeta Pravinchandra Khatri And ... vs The State Of Maharashtra, Thr. The ...
2023 Latest Caselaw 4096 Bom

Citation : 2023 Latest Caselaw 4096 Bom
Judgement Date : 24 April, 2023

Bombay High Court
Geeta Pravinchandra Khatri And ... vs The State Of Maharashtra, Thr. The ... on 24 April, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
69-WP-2096-23.odt                                                                                                     1/1


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  NAGPUR BENCH, NAGPUR.

                                       WRIT PETITION NO.2096 OF 2023

                         Geeta Pravinchandra Khatri, Patel Nagar, Amravati and anr.
                                                                -vs-
        The State of Maharashtra, Thr. Principal Secretary (UD-1) Urban Development Dept.
                                             Mantralaya, Mumbai and ors.
------------------------------------------------------------------------------------------------------------------------------------

Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

------------------------------------------------------------------------------------------------------------------------------------

Shri Jayant P. Khatri, Advocate for petitioners. Shri A. A. Madiwale, Assistant Government Pleader for respondent Nos.1 and 2.

CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI JJ. DATE : April 24, 2023

1. It is submitted by the learned counsel for the petitioners that the reservation for land bearing field Survey No.186/1 of Mouje Rahatgaon, Taluka and District Amravati as shown for primary school was declared to have lapsed under Section 127 of the Maharashtra Regional Planning Act, 1966 in view of the judgment of this Court in Writ Petition No.4416/2015 (Sau. Geeta Pravinchand Khatri and anr. vs. State of Maharashtra, Urban Development Dept. Mantralaya, Mumbai and ors.) dated 14/12/2015. Despite that the building plan submitted by the petitioners has been rejected by respondent No.4-Assistant Director of Town Planning on 08/06/2022 on the ground that in the revised development plan said land is again shown to have reserved for play ground and public amenities.

2. Issue notice, returnable in four weeks.

3. Learned Assistant Government Pleader waives notice for respondent Nos.1 and 2.

                                    (M. W. Chandwani, J.)                               (A. S. Chandurkar, J.)
Asmita





 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter