Ingale 42-wp-17617-25-final.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 17617 OF   2025

1.  Prashant Sunil Kachole

Aged 31 years, Occ: Social worker

Indian Inhabitant of Mumbai

Residing at :- Rohkal, Tal-Khed, Dist.Pune

2.  Nilesh Shankar Kad

Age 45 years

At Post Chakan, Tal. Khed,

Dist. Pune … Petitioners

Versus

1.  The State of Maharashtra

Through Housing 

Department, Mantralaya, Mumbai

To be served through Government

Pleader, High Court, Bombay (A.S.)

2.  The Collector, Pune

To be served through Government

Pleader, High Court, Bombay (A.S.)

3.  PMRDA Pune Metropolitan

Region Development Authority,

Maharaja Sayaji Gaikwad Udyog 

Bhavan, Ward No. 8, 

Survey No. 152-153,

Aundh, Pune- 411 067.

4.  The MHADA

(Maharashtra Housing and Area

Development Authority)

Through its Chief Executive Officer

Office situated at Pune

The Chief Executive Officer,

Zilla Parishad Pune

1

URMILA

PRAMOD

INGALE

Digitally signed

by URMILA

PRAMOD

INGALE

Date:

2026.03.10

17:58:31 +0530

Ingale 42-wp-17617-25-final.odt

5.  The Deputy Conservator of Forests

(Territorial) Junnar,

Dadaji Kondeve Wada, Near Trazari

Building, Junnar, Pune – 410 502. .… Respondents

****

Mr.Vaibhav Ugle a/w Mr. Aditya Shinde, for the Petitioners.

Mr. Rohit Sakhadeo, for the Respondent No.3.

Dr. Milind Sathe, Advocate General a/w Mr. P.G. Lad and Ms.

Sayali Apte, for Respondent No.4-MHADA.

Dr. Milind Sathe, Advocate General a/w Mr. O.A. Chandurkar,

Addl.   GP   and   Smt.   Tanu   N.Bhatia,   AGP   and   Mr.   Bhushan

Deshmukh, ‘B’ Panel, for Respondent – State.

****

CORAM :M.S.KARNIK &

S.M.MODAK, JJ.

       RESERVED ON  :9

th

 MARCH 2026

                   PRONOUNCED ON  :   10

th

 MARCH 2026 

JUDGMENT (PER M.S.KARNIK, J) :

1.    Invoking the jurisdiction of this Court under Article 226 of

the Constitution of India, the petitioners seek to challenge the

order dated 01/06/2025 passed by respondent no.2 –the Collector,

Pune and the Government Resolution dated 15/10/2024 issued by

the respondent no.1- State of Maharashtra.  Further relief is sought

for a direction to respondent no.1- State of Maharashtra to hold

necessary   inquiry   in   respect   of   representations   made   by   the

petitioners and subject to outcome of such inquiry, to initiate

2

Ingale 42-wp-17617-25-final.odt

necessary action against the concerned persons.   It is further

prayed   for   a   direction   to   the   respondents   to   cancel   the

reservation/residential scheme which is being implemented by the

respondents on the “Gairan Land” (grazing land).  

     The facts of the case in brief are as under:

2. Petitioner no.1 is the resident of Rohkal, Taluka-Khed, District-

Pune.  The grievance of the petitioners is that the Collector of Pune

passed an order of transfer of the grazing land without consulting

respondent no.3-Pune Metropolitan Region Development Authority

(‘PMRDA’, for short) which is the planning authority. Respondent

no. 4- the Maharashtra  Housing and Area Development Authority

(‘MHADA’, for short) is the beneficiary of the said transfer.  It is the

petitioners’ case that respondent no.5-the Deputy Conservator of

Forests (Territorial), Junnar has given consent without the gram

sabha approval.   It is the petitioners’ case that respondent no.2

issued   the   order   of   transferring   the   grazing   land   for

implementation   of   the   residential   scheme   which   was   to   be

implemented   under   the   supervision   of   respondent   no.4.   The

scheme was to be implemented on the land situated at Gat No.

220, Rohkal, Taluka-Khed, District-Pune.   The land in question is a

3

Ingale 42-wp-17617-25-final.odt

grazing land.   A portion of the said land is inhabited by the

Scheduled Tribe (‘ST’, for short) and Scheduled Caste (‘SC’, for

short) community and without taking the villagers in confidence, it

was decided that the ST community be evicted from the subject

land.  It is also the case of the petitioners that around 5000 trees

planted by social forestry are likely to be cut.   The case of the

petitioners is that the said transfer is contrary to the provisions of

the Maharashtra Land Revenue Code, 1966 (‘Code of 1966’, for

short).  It is further submitted that without finalizing the list of

beneficiaries and without confirming a single beneficiary, MHADA

wants to implement the ‘Pradhan Mantri Awas Yojana Scheme-

Urban 2.0’ (‘PMAY’, for short) which is illegal. The petitioners

therefore   preferred   a   representation   before   the   concerned

authorities.     Learned   counsel   for   the   petitioners   therefore

submitted   that   the   action   on   the   part   of   the   respondents  of

transferring   the   grazing   land   is   illegal   and   contrary   to   the

provisions of law as it affects the interests of not only the villagers

but is also prejudicial to the inhabitants belonging to the SC and

ST community.  

4

Ingale 42-wp-17617-25-final.odt

3.  We have heard Mr.Ugle, learned counsel for the petitioners,

Mr. Sakhadeo, learned counsel for respondent no. 3 and Dr.Milind

Sathe, learned Advocate General  appearing for respondent no.4

and learned Additional Government Pleader for respondent-State.

Perused the affidavit in replies filed by the respondents.

4. Though an objection as to the maintainability of this writ

petition was raised challenging the locus of the petitioners, we

proceed to consider the submissions on merits considering that

petitioner no.1 is a resident of the said village.  There is no dispute

that land in question is a government owned land.   Being a

government owned land, the petitioners cannot claim any vested

right to use the said land for any specific purpose.   The question is

whether the land is reserved for the residential scheme to be

implemented  has been so reserved by following the appropriate

legal process.  

5.  Learned AGP submitted that the present reservation of land

falls under the category of public purpose, over which PMAY is

being   implemented   which   is   a   permitted  activity   on   the  said

reserved land.   The GR dated 19/09/2016 was issued by the

5

Ingale 42-wp-17617-25-final.odt

Revenue   and   Forest   Department,   Government   of   Maharashtra

whereby a policy decision was taken to make available government

land for implementation of approved projects under the PMAY.  By

GR   dated   19/09/2016,   the   State   Government   has   expressly

authorized the District Collectors to allot government land to

implementing   agencies   such   as   MHADA,   local   authorities   and

other   Government   or   semi-Government   bodies   in   exercise   of

powers under Section 40 of the Code of 1966 read with Rule 5 of

the Maharashtra Land Revenue (Disposal of Government Land)

Rules, 1971 subject to prescribed terms and conditions.   Pursuant

to the said policy, the MHADA, vide letter dated 24/04/2025,

requested the Collector, Pune for allotment of government land

admeasuring 15 Hectares 76 R at Gat no. 220 of Village Rohkal,

Taluka Khed, District-Pune for construction of residential houses

under the Pradhan Mantri Awas Yojana (Urban). After seeking

inputs from Tahsildar Khed, the Circle Officer was instructed to

inspect the site and submit a report.   The report indicated that

land is a Gairan land.  The report records that the said land parcel

is adjacent to Rohkal to Pimpri Khurd Road and that a Dashkirya

Ghat (cremation area) exists on the southern side of the land and

6

Ingale 42-wp-17617-25-final.odt

that certain Thakar tribal families are residing in tin sheds on the

said portion of the land.  

6. Accordingly, after receiving the report from the Circle Officer,

Tahsildar   prepared   and   submitted   a   detailed   report   dated

05/05/2025 to the Sub-Divisional Officer, Khed certifying that the

said land is a Government Gairan land and is suitable for the

proposed public purpose.  

7. The Forest Department examined the proposal and issued its

communication stating that the subject land is not included in any

reserved forest.  The PMRDA submitted its remark stating that Gat

No. 220  falls under public and semi-public use as per the draft

development   plan   and   that   the   proposed   housing   use   is

permissible under Rule 21.9(a) of the Development Control and

Promotion Regulations, 2018.  

8. The Chief Executive Officer, Zilla Parishad, Pune, by letter

dated 20/05/2025 communicated no objection for transfer of the

said land for implementation of the Pradhan Mantri Awas Yojana.

Subsequently, the Group Development Officer, Panchayat Samiti,

Khed,   by   letter   dated   03/06/2025   requested   issuance   of   a

7

Ingale 42-wp-17617-25-final.odt

correction   order   by   excluding   0.30   R   area   reserved   for   21

individual   beneficiaries   of   the   Pradhan   Mantri   Awas   Yojana,

thereby   making   the   net   land   admeasuring   15   Hectares   46   R

available.  

9. We thus find after considering all the aforesaid documents and

reports that the Collector, Pune has passed a reasoned order dated

12/06/2025 granting permission to MHADA to implement the

PMAY on a government land admeasuring 15 Hectares 46 R from

Gat No. 220.  The said order grants advance possession subject to

compliance with statutory provisions and safeguards the rights of

existing inhabitants.    From the order dated 16/06/2025 of the

Sub-Divisional Officer, Khed, it is seen that MHADA has been

directed to rehabilitate the Adivasi/Thakar families by allotting

10.50 square metres of land to them within the same Gat number,

thereby ensuring that no displacement takes place without lawful

rehabilitation.

10. We   have   also   perused   the   affidavit   in   reply   filed   by   the

respondent no. 4 on behalf of MHADA.   As indicated earlier

MHADA is carrying out a project known as ‘Pradhan Matri Awas

Yojana-Urban 2.0’.   The said project is a flagship project of the

8

Ingale 42-wp-17617-25-final.odt

Ministry of Housing and Urban Affairs, Government of India.   The

said project has been launched with a mission of providing housing

for all to fulfill the need for housing in the urban areas.   Under the

said   scheme,   affordable   houses   are   being   offered   to   the

economically weaker section category as well as to all other people

who fulfill the criteria under the said scheme.   MHADA is the

implementing authority for the said project.  As per UDCPR, the

proposed reservation is for public amenities and ODR-58, 18 mtrs

and 15 mtrs are proposed.   The land is within 200 mtrs radius

from   village   (gautha)   and   as   per   Development   Control

Regulations, 2018 (‘DCR’, for short)  more particularly, Regulation

21.9(a) for Development of Houses under Pradhan Matri Awas

Yojana, the permission of Development Authority is necessary.

Respondent no.5- The Deputy Conservator of Forests (Territorial),

Junnar has given consent. 

11.   Gam   Panchayat’s   objection   has   been   considered   by   the

Collector in the order dated 12/06/2025.  Even after the aforesaid

order dated 12/06/2025, the Collector, Pune had held a meeting

on 24/09/2025 of all concerned including Tahsildar and Sarpanch

of Village – Rohakal.    In the said meeting, all the objections were

9

Ingale 42-wp-17617-25-final.odt

considered by the Collector, Pune and after considering the said

objections, the Collector Pune had decided to make alternate land

along with other basic amenities available for villagers in the

adjacent land bearing Gat No. 223.  MHADA has forwarded the

minutes of the said meeting vide its letter dated 08/10/2025 to

the Collector, Pune.   Thus, in the said meeting, Collector, Pune has

taken care of the concerns of the local residents of the said village

and has assured to make alternate land and funds available.  

12.    In the context of the present case, it will be necessary to

extract Section 22A of the Code of 1966 which was relied upon by

MHADA  which reads thus :

“"22A. Prohibition on diversion of use of Gairan Land-

(1) The land set apart by the Collector for free pasturage of village

cattle (hereinafter referred to as "the Gairan Land") shall not be

diverted,   granted   or   leased   for   any   other   use,   except   in   the

circumstances provided in sub-sections (2) or (3), as the case may

be.

(2) The Gairan land may be diverted, granted or leased for a public

purpose or public project of the Central Government or the State

Government or any statutory authority or any public authority or

undertaking under the Central Government or the State Government

(hereinafter in this section referred to as "Public Authority"), if no

other suitable piece of Government land is available for such public

purpose or public project.

(3) The Gairan land may be diverted, granted or leased for a project

of a project proponent, not being a Public Authority, when such

Gairan land is unavoidably required for such project and such project

proponent transfers to the State Government, compensatory land as

10

Ingale 42-wp-17617-25-final.odt

provided in sub-section (4) and (5).

(4)   The   compensatory   land   to   be   transferred   to   the   State

Government under sub-section (3) shall be in the same revenue

village have area equal to twice the area of the Gairan land and its

value shall not be less than the value of the Gairan land so allotted

under sub-section (3):

Provided   that,   the   area   of   compensatory   land   shall   have   to   be

suitably increased, wherever necessary, so as to make its value equal

to the value of the Gairan land so allotted under sub-section (3).

(5)   The   compensatory   land   to   be   transferred   to   the   State

Government under sub-section (3) shall, notwithstanding anything

contained in any other law, rule or orders made thereunder, be

assigned by the Collector under section 22 for the use only of free

pasturage of village cattle or for grass or fodder reserve.

(6) The powers of diversion, grant, lease of Gairan land under this

section shall be vested in the State Government:

Provided that, notwithstanding anything contained in section 330A,

the powers of the State Government under sub-section (3) shall not

be delegated to any officer or other authority sub-ordinate to it.

(7) Notwithstanding anything in sub-sections (1) to (6) or any other

provision of this Act, Gram Sabhas shall be competent to preserve,

safeguard and manage Guiran land in Scheduled Areas:

Provided   that,   no   Gairan   land   in   the   Scheduled   Areas   shall   be

diverted or disposed of without the prior informed consent of the

Gram Sabhas concerned."

13. A reading of the provisions indicates that Gairan land can be

used or diverted for a public purpose or public project. In terms of

the communication dated 12/06/2025, the MHADA has, vide its

letter dated 10/07/2025 submitted a Deed of Guarantee to the

Tahasildar Khed.    Perusal of the clause 7 of the allotment  order

dated   12/06/2025   indicates   that   clause   7   mandates   the

11

Ingale 42-wp-17617-25-final.odt

implementing authority to plant the trees.   Clause 8 of the said

order mandates the implementing authority to make sure that the

said people are rehabilitated.  

14.  The PMAY is a scheme undertaken by the Central and State

Government to discharge  the obligation under Article  21 and

Article 39(b) of the Constitution.   MHADA has already issued a

tender on 04/11/2025 for construction of 8001 number of 1 BHK

dwelling  units  for residential purpose  of  economically   weaker

section beneficiaries including construction of all required on-site

and off-site infrastructure supporting self-sustainability under the

said project.  The said tender has been issued for an estimated cost

of Rs.11,60,94,51,000/-.   We thus find that the said transfer is

permissible under the Code of 1966 and proper procedure   has

been   followed   by   the   respondents   while   transferring   the   said

Gairan land which is to be used for public purpose.  

15.   Learned   Advocate   General   invited   our   attention   to   the

decision of this Court dated 12/09/2024 in  Santosh Madhukar

Bhondve and ors. Vs. State of Maharashtra and ors. in Writ Petition

No. 3098 of 2021.  Paragraphs 22 to 26 of the said decision read

12

Ingale 42-wp-17617-25-final.odt

thus :

“22.   Main   plank   of   argument   of   Shri   Anturkar,   learned   Senior

Advocate representing the petitioners is that in terms of the provisions

contained in Section 22A of the MLRC, 1966, Gairan land cannot be

diverted or granted or leased for any other use and since in this case

Gairan   land   has   been   allotted   in   favour   of   respondent   No.4   -

Corporation for use of construction of houses for economically weaker

section, the same is illegal being violative of the prohibition contained

in Section 22A of the MLRC, 1966. It is his further submission that

exception to prohibition as carved out in sub Section (2) of Section

22A of the MLRC, 1966 will operate only with a pre-condition that

Gairan   land   may   be   diverted   or   granted   or   leased   for   public

purpose/project only if no other suitable land of the Government is

available for such public purpose/project and in the instant case,

there is nothing on record to establish that any other Government

land was  available for the construction of houses for economically

weaker section under the PMAY. Thus, it is his contention that the

allotment was is unlawful.

23. However, the said submission of Shri Anturkar on behalf of the

petitioners has to be scrutinized keeping in mind what Section 40 of

the MLRC, 1966 provides for. The said submission also needs to be

tested   on   the   legal   proposition   as   argued   by   Shri   Kumbhakoni,

learned Senior Advocate representing respondent No.4 - Corporation

that in view of the provisions of Section 3(3)(a) and 3(3)(b) of the

Corporations   Act,   1949   on   inclusion   of   subject   land   within   the

municipal area of respondent No.4 Corporation, the provisions of the

MRTP Act, 1966 and the Development Plan sanctioned by the State

Government under Section 34/35 of the MRTP Act, 1966 will operate

and therefore, any violation of the land use as determined by the

Development Plan prepared under Section 34/35 of the MRTP Act,

1966 will not be permissible.

24. Section 40 of the MLRC, 1966 as extracted above, vests almost

absolute right in the State Government to dispose of any land or

property of the Government on such terms and conditions as it deems

fit. The language in which Section 40 is couched leaves no room of

doubt that the right of the State  Government to dispose of any of its

land or property is irrespective of any provision of MLRC, 1966 for

the reason of opening phrase occurring in Section 40 is "nothing

contained in any provision of this Code". Thus, we are of the opinion

that   by   operation   of   Section   40   of   the   MLRC,   1966,   the   State

Government   is   vested   with   right   to   dispose   of   any   land   of   the

Government   on   such   terms   and   conditions   which   are   to   be

determined   by   it   irrespective   of   any   other   provision   available   in

13

Ingale 42-wp-17617-25-final.odt

MRLC, 1966 including Section 22A. Such, an interpretation of Section

40 qua Section 22A of the MLRC, 1966 is based on the rationale that

the Government is the absolute owner of its own property and land

and hence, putting any fetter on the right of the Government to

dispose of any property on the terms and conditions to be determined

by it, in our opinion, will not be permissible and therefore, in the view

of the Court, notwithstanding the prohibition contained in Section

22A   of   the   MLRC,   1966,   the   Government   still   will   have   all   the

authority and power to dispose of its land. 

25. It is further noticed that Section 3(3)(a) of the Corporations act,

1949 permits the State Government to exclude or include by way of

alteration of limits to exclude or include any area from the municipal

limits by its alteration. Section 3(3)(b) provides that in case any area

is included within the municipal limits of a Municipal Corporation by

the State Government in exercise of its powers available to it under

Section   3(3)(a)   various   acts,   such   as   appointments,   notifications,

notices, taxes, orders, schemes, licenses, permissions, rules, bye-laws

etc. made or issued or imposed or granted under the Corporations

Act, 1949 or any other law for the time in force, shall apply to and be

in force in the additional area also from the date of its inclusion in the

municipal limits under Section 3(3)(a). The relevant phrase occurring

in Section 3(3)(b) is various acts done under "this Act" that means the

Municipal Corporations Act or "any other law". Thus, any act of the

Municipal Corporation referable to MRTP Act, 1966 will be covered

by the phrase "any other law" occurring in Section 3(3)(b) of the

Corporations   Act,   1949.   Since   the   Development   Plan   for   the

additional area is prepared by the Corporation with the sanction of

the State Government under Section 34/35 of the MRTP Act, 1966,

therefore, such a Development Plan will apply to and shall be in force

in   respect   of   the   additional   area   as   well.   Meaning   thereby,   such

Development Plan will apply to the subject land for the reason that

the subject land was included in the municipal area of respondent

No.4   by   the   State   Government   vide   its   notification   dated   11

th

September 1997.

26. The land use prescribed in the Development Plan prepared by

respondent No.4 in respect of subject land under Section 34/35 of the

MRTP Act, 1966 will operate and apply and will over-ride the use of

the subject land as Gairan land also keeping in view the provisions

contained in Section 52(2) of the MRTP Act, 1966. The reason for

such application of Development Plan is that Section 52 of the MRTP

Act, 1966 provides that any person who contravenes the provisions of

the Development Plan invites certain penal consequences. Thus, if

user of any land before its inclusion in the Municipal Corporation was

other than the user prescribed in the Development Plan prepared by

14

Ingale 42-wp-17617-25-final.odt

the Municipal Corporation, after its inclusion in the municipal limits,

earlier user is impermissible and such use has penal consequences.

Therefore,   we   conclude   that   the   user   of   the   land   as   per   the

prescription of the Development Plan prepared under Section 34/35

of the MRTP Act, 1966 in respect of the additional area will prevail

over the land use of the land in the additional area which was in

existence   prior   to   inclusion   of   the   additional   area   within   the

municipal limits of the Municipal Corporation.”

16.  The upshot of the above discussion is that Section 40 of the

Code of 1966 vests the State Government with an overriding

authority   to   dispose   of   Government   land   on   such   terms   and

conditions as it deems fit, notwithstanding anything contained in

any other provision of the Code. Consequently, the restriction

regarding diversion or grant of Gairan land under Section 22A of

the Code of 1966 does not limit the State Government’s power to

dispose of such land. 

17.   For the aforesaid reasons, we do not find the order passed by

the Collector, Pune of transferring the said land for the purpose of

a pubic project for constructing houses for economically weaker

section of the society under the Central Government scheme, is

perverse or that the Collector, Pune while transferring the said

land   has   committed   any   illegality   contrary   to   the   statutory

provisions.  The land is to be used for the public purpose.  The

15

Ingale 42-wp-17617-25-final.odt

aforesaid decision in  Santosh Madhukar Bhondve & ors (supra)

supports the case of the respondents.  We, therefore, do not find

any merit in this writ petition.  The writ petition is dismissed. 

(S.M.MODAK, J.)                  (M.S.KARNIK, J.)

18.    Learned counsel for the petitioners at this stage requested for

stay of this order.  We do not see any reason to stay this order at

the behest of the petitioners.  The request is rejected.

(S.M.MODAK, J.)                  (M.S.KARNIK, J.)

16