PUNDALIK SHARANBASAPPA PATIL Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2022-7-65
HIGH COURT OF BOMBAY
Decided on July 14,2022

Pundalik Sharanbasappa Patil Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

M.G.SEWLIKAR, J. - (1.)Rule. Rule is made returnable forthwith. With the consent of parties taken up for final hearing at the stage of admission.
(2.)By this Petition, the Petitioner is seeking direction that the reservation earmarked by Respondent No.2- Corporation of the land of the Petitioner has lapsed and for consequential relief of release of land from reservations.
(3.)The facts in brief are that : The Petitioner is the owner of land bearing Survey No.23/1/3/4 (New) Survey No.219 (old), situated at Village - Majarewadi, North Solapur, District-Solapur. This land was reserved under the Draft Development Plan of Solapur 1997-2017 which was brought into force with effect form 15/12/2004 vide Government of Maharashtra Resolution dtd. 28/10/2014.


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