JUDGEMENT
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(1.)By this petition filed under Article 226 of the Constitution of India, the petitioners have impugned the decision contained in letter th th dtd. 17/1/2022, letter dtd. 27/1/2022, notices dtd. 20/12/2021 along with records and documents pertaining to award dtd. 8/3/1982 passed by the respondent no.6.
(2.)The petitioners also seek a writ of mandamus against the respondent nos. 1 to 3 forthwith to allot the developed plot admeasuring 3400 square meter in Sector No.16, Podi, New Panvel Podi to the petitioners under '12.5% scheme' by issuing allotment letters and by executing necessary lease agreements. Some of the relevant facts for the purpose of deciding this writ petition are as under :-
(3.)It is the case of the petitioners that, the predecessor of the petitioners owned lands bearing Survey No.277 admeasuring 02H- 45R-8P and Survey No.278, Hissa No.2 admeasuring 00H-99R-4P situated in the locality known as Podi in Village Panvel, Taluka Panvel, District Raigad. According to the petitioners, the said property was a joint family property of Gangaram Raghoji Bhujbal. It is the case of the petitioners that the said property was situated on the boundary of the old Municipal Limits of Panvel Municipal Council and is now within the jurisdiction of Panvel Municipal Corporation. According to the petitioners,in the year 1960, the predecessor of the petitioners constructed houses, cattle-sheds, structures on the said property. There were many other houses and structures around the said property.
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