Bombay High Court
Smt. Chanda Padmakar Daterao And Others vs The Amaravati Municipal Corporation, ... on 24 November, 2022
Bench: A.S.Chandurkar, Anil L.Pansare
WP.7211.22
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT NAGPUR, NAGPUR.
...
WRIT PETITION NO. 7211/2022
Smt. Chanda Padmakar Daterao and others .. Petitioners
versus
1) The Amravati Municipal Corporation
Through its Commissioner ..Respondent
.........................................................................................................
Mr. S.M. Vaishnav, Advocate for the Petitioners
.........................................................................................................
CORAM: A.S.CHANDURKAR & ANIL L.PANSARE,JJ.
DATED : 24th November, 2022. P.C. :
According to the petitioners, they were not put to notice before action u/s 51 of the Maharashtra Regional and Town Planning Act, 1966 was proposed to be taken. It is further submitted that as required by Section 51(1) of the Act of 1966, no sufficient opportunity of hearing was granted, in the backdrop of the fact that the petitioner nos.
2 and 3 were in judicial custody at the relevant time.
Issue notice, returnable on 19.12.2022. Hamdast granted.
[ANIL L. PANSARE, J.] [A.S.CHANDURKAR, J.] sahare Digitally Signed ByNARENDRA BHAGWANTRAO SAHARE Location:
Signing Date:24.11.2022 17:17