WP-4596-2024.doc

IN THE  HIGH COURT OF JUDICATURE AT BOMBAY

 CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 4596 OF 2024

WITH

INTERIM APPLICATION (ST) NO. 21494 OF 2024

IN

WRIT PETITION NO. 4596 OF 2024

Shrikant Devidas Uplekar , age 64 years

R/o. Bungalow No.57, Indraprasth

Colony, Opp. Icchamani Ganpati 

Temple, Upnagar, Nashik 422 006

(since deceased through his legal heir ;

A.  Aruna Shrikant Uplekar (Adult) age – 65

years,

B.  Amruta Shrikant Uplekar

(Adult) Age - 33 years,

All R/o. Bungalow No.57,

Indraprasth Colony, Opp. Icchamani Ganpati 

Temple, Upnagar, Nashik 422 006

.....Petitioners /

Applicants 

             Versus 

1.  Malegaon Municipal Corporation

A statutory corporation incorporated

Under the provisions of the Bombay

Provincial Municipal Corporation Act

having its office at Malegaon

2.  The Commissioner,

Malegaon Municipal Corporation

3.  The Collector, Nashik

4.  Assistant Director of Town Planning,

Kanda – Batata Bhavan, Agra Road, Nashik

Wakodikar 1/16

RUPALI

RAJESH

WAKODIKAR

Digitally signed

by RUPALI

RAJESH

WAKODIKAR

Date:

2026.10.23

12:46:35 +0530

WP-4596-2024.doc

5.  The Director, Town Planning

Near Pune Station, Pune, 411 001.

6.  The Deputy Director, Town Planning

Nashik Division, Alias Government

Appointed Officer, Development Yojana

Malegaon having its office at Commissioner

Office, Nashik Road, Nashik

7.  State of Maharashtra

Through Principal Secretary

under Development Department

Mantralaya, Mumbai 400 032. .....Respondents

.....

Mr. Vinit P. Ahuja i/b Mr. Prakash Ahuja, for the Petitioners.

Mr. S.S.Patwardhan a/w Mr. A.V.Hardas, for the Respondent No.1-

Malegaon Municipal Corporation.

Smt. Reena A. Salunkhe, A.G.P for the Respondent – State.

..…

CORAM: M. S. KARNIK &          

  SANDESH D. PATIL, JJ.

DATE: 22

nd 

OCTOBER, 2026

JUDGMENT (PER SANDESH D. PATIL, J.)

1.Rule.  Rule is made returnable forthwith and with the consent

of the parties, the matter is taken up for final hearing.

2. By the present writ petition, the petitioners are seeking a Writ

of Mandamus, thereby directing that the reservation of the plot

Wakodikar 2/16

WP-4596-2024.doc

Nos.24 to 38 of Survey No. 68, situated at Malegaon Camp bearing

Reservation Site No. 20, is deemed to have lapsed and the petitioners

are entitled to develop the said property as otherwise permissible in

law.  

3. It is the contention of the petitioners that the said property was

reserved for primary school and playground for last more than 10

years from the date of coming into force the Development Plan for

the city of Malegaon. The petitioners gave a Purchase Notice under

Section 127 of the Maharashtra Regional and Town Planning Act,

1966 (‘MRTP Act’ for short).   The respondent-Corporation did not

acquire the land nor did release the same from acquisition.  Hence

the present petition is filed for the reliefs as mentioned in the prayer

clause of the petition.

4. The learned Counsel appearing for the petitioners submitted

that the petitioners are the owners of the plot bearing Nos.24 to 38

situated in Survey No. 68, admeasuring about 3400 square meters

situated at Village Malagaon Camp, Taluka Malegaon, District Nasik

(‘the said plot’ for short).  The learned Counsel contended that the

Wakodikar 3/16

WP-4596-2024.doc

said plot of land was reserved in the Development Plan for the

purpose   of   primary   school   and   playground   under   designated

reservation  No. 20.    The  said Development  Plan is  annexed  at

‘Annexure-D’ to the petition.   Learned Counsel for the petitioners

submitted that the said plan was sanctioned on 21

st

 August, 2009.  It

is further submitted that the petitioners had initially objected to the

draft   Development   Plan   prior   to   it   coming   into     force.     The

Government   in   exercise   of   power   under   the   MRTP   Act,

notwithstanding the objection raised by the petitioners and similar

other persons had brought the said plan into force with effect from

12

th

 October, 2009. This was the second revised plan.  He submitted

that   the   EP5   Site   No.   20   was   reinstated   as   per   modifications

sanctioned by the Government under Section 31(1) of the MRTP Act

whereby the land of the petitioner bearing Survey No. 68, Plot No.

24 to 38 at Village Malegaon camp was finally reserved for public

purpose   Site   No.   20   i.e.   construction   of   Primary   School   and

Playground.  It is the contention of the petitioner that the said land

was under reservation since the year 2009, however, the process for

acquiring the land was never initiated for more than 10 years from

the date on which the land was brought under reservation.   The

Wakodikar 4/16

WP-4596-2024.doc

petitioner ultimately invoked provisions of Section 127 of the MRTP

Act and issued a Purchase Notice dated 13

th

 February, 2020 to the

respondent no.1-Corporation.  The same was duly served upon the

respondent-Corporation on 14

th

  February, 2020. The said Purchase

Notice is annexed at Exhibit-K to the petition.    It is the contention of

the petitioners that the Purchase Notice was also addressed to the

Collector   Nashik,   Principal   Secretary,   Urban   Development

Department, Director Town Planning Pune, Director Town Planning

Nashik as well.  He further submitted that inspite of receipt of the

said notice, no steps were taken by the respondent No.1-Corporation.

The State of Maharashtra through Desk Officer had replied to the

Purchase Notice by letter dated 24

th

 February, 2020 addressed to the

Commissioner, Malegaon Municipal Corporation and a copy thereof

was addressed to the advocate for the petitioners confirming the

receipt of Purchase Notice issued under Section 127 of the MRTP Act.

5. On 5

th

 April, 2022 i.e. after expiry of 24 months of service of

the Purchase Notice, the petitioners had called upon the authorities

intimating them that the statutory period of 24 months is over and

that he may be permitted to carry out construction on the aforesaid

Wakodikar 5/16

WP-4596-2024.doc

reserved plot.  The said reminder dated 5

th

 April, 2022 is annexed at

‘Annexure-N1’ to the petition.  The petitioners had submitted a plan

for the approval of the respondent No. 1.

6. The plan which was sought by the petitioners was rejected by

the Municipal Commissioner vide a letter issued by the respondent

No.1.  The said letter dated 18

th

 July, 2022 is annexed at ‘Annexure -

O’ to the petition.  The petitioners thereafter on 7

th

 September, 2022

applied for Zoning Certificate in respect of the said plot.   The

respondent No.1 -Corporation had issued the Zone Certificate on 12

th

September, 2022. It is the contention of the petitioners that inspite of

receipt   of   the   Purchase   Notice   dated   13

th

  February,   2020,   the

Corporation did not take any action within the time span of 24

months as stipulated in Section 127 of the MRTP Act and as such the

reservation had lapsed.  The petitioners further contended that since

the reservation has lapsed, they are entitled to use the land for the

purpose which they wanted.

7. The learned Counsel Mr. S. S. Patwardhan, appearing for the

respondent-Corporation strongly objected the petition.  He submitted

that the Development Plan dated 15

th

  September, 2006 was partly

Wakodikar 6/16

WP-4596-2024.doc

sanctioned with effect from 1

st

 November, 2006.  He submitted that

the excluded part of the Development Plan dated 21

st

 August, 2009

however, came into effect from 12

th

 October, 2009.  The property in

question is situated in this excluded portion. 

8. The notice dated 13

th

 February, 2020 under Section 127 of the

MRTP   Act   was   served   upon   the   Municipal   Corporation.     He

submitted   that   although   the   notice   under   Section   127   of   the

Maharashtra Regional and Town Planning Act, 1966 was duly served

upon the Corporation, the Corporation on 26

th

 August, 2020 wrote a

letter to the petitioners 

inter alia demanding several documents from

the   petitioners.     It   is   the   contention   of   the   respondent   No.1-

Corporation   that   the   petitioners   should   have   immediately   filed

response to the said notice and should have complied with the

requisition   of   the   letter/notice   dated   26

th

  August,   2020.     He

submitted   that   since   the   petitioner   did   not   comply   with  the

requisition of the said notice dated 26

th

  August, 2020,   hence it

cannot be said that the reservation has lapsed.     He invited our

attention to the reply filed by the Corporation  to the notice dated

26

th

 August, 2020 and contended that in absence of compliance of

Wakodikar 7/16

WP-4596-2024.doc

the   said   notice   the   present   petition   cannot   be   said   to   be

maintainable.  The learned Counsel Mr. Patwardhan has stated that

the notice issued under Section 127 of the Act mandates that the

notice which is issued to the planning authority shall be accompanied

by documents showing title of the landowner or his interest in the

land.   He submitted that as seen from the Purchase Notice, there

were no documents accompanied with the notice, hence, it cannot be

said to be valid notice as contemplated under the provisions of

Section 127 of the said Act.  

9. Heard the learned Counsel appearing for the parties.  Perused

the documents on record. 

10. The fact that the Development Plan with which the said plot is

concerned, has come into force with effect from 12

th

 October, 2009 is

not denied by either of the parties.  It is also not disputed that the

petitioners had issued notice under Section 127 of the MRTP Act

upon the respondent No.1 - Corporation on 13

th

 February 2020.  All

that is contended by the respondent No.1 - Corporation is that

notwithstanding receipt of the said notice, the respondent No.1 –

Wakodikar 8/16

WP-4596-2024.doc

Corporation required certain documents from the petitioners which

were not given by the petitioners, hence, the notice cannot be said to

be a complete notice. At this juncture, it is necessary to see the

provisions of Section 127 of the MRTP Act as it stood at the time

when the Purchase Notice was issued.

"

127. Lapsing of reservations- (1) If any land reserved, allotted

or designated for any purpose specified in any plan under this

Act is not acquired by agreement within ten years from the date

on which a final Regional plan, or final Developmentplan comes

into force or, if a declaration under subsection (2) or (4) of

section 126 is not published in the Official Gazette within such

period, the owner or any person interested in the land may serve

notice, along with the documents showing his title or interest in

the said land, on the Planning Authority, the Development

Authority or, as the case may be, the Appropriate Authority to

that effect; and if within twenty -four months from the date of

the service of such notice, the land is not acquired or no steps as

aforesaid are commenced for its acquisition, the reservation,

allotment or designation shall be deemed to have lapsed, and

thereupon, the land shall be deemed to be released from such

reservation, allotment or designation and shall become available

to the owner for the purpose of development as otherwise,

permissible in the case of adjacent land under the relevant plan.

(2) On lapsing of reservation, allocation or designation of any

land under sub-section (1), the Government shall notify the

same, by an order published in the Official Gazette."

11. The only argument of the respondent No.1 – Corporation is

that the documents which were demanded by the respondent No.1 –

Corporation vide letter dated 26

th

 August, 2020 were not supplied by

Wakodikar 9/16

WP-4596-2024.doc

the petitioners and hence, the present petition is not maintainable.

12. Thus, the only issue which remains to be considered is that

whether the Purchase Notice would be said to be a complete notice

in absence of the documents which were annexed along with notice

under Section 127 of the MRTP Act.

13. The land, in question is reserved as reservation plot No.20 for

primary school and playground as per the Development Plan of the

year 2009.  Since the date of issuance of Purchase Notice dated 13

th

February, 2020 is not disputed, the period of 24 months come to an

end on 13

th

  February, 2022, within which, the respondents were

required to take steps to acquire or to develop the land within the

prescribed period.   The only grievance which is raised is that the

Purchase Notice was defective. On perusal of the requirement of

Section 127, it is clear that the only requirement of law is that the

purchase notice has to be issued by the person interested in the land

showing his title or interest in the land. The petitioners have filed a

rejoinder  affidavit,  where   they  had  stated  categorically   that  the

Purchase Notice dated 13

th

 February, 2020 was accompanied by the

7/12 extract of the property, which showed the ownership of the

Wakodikar 10/16

WP-4596-2024.doc

property.

14. On perusal of the said Purchase Notice which is annexed to the

petition it is seen that the copies of the 7/12 extract were served

along with the said notice.  At this juncture, it would be profitable to

rely upon the contents of the Purchase Notice itself.   The said

Purchase Notice is at page 100 to the petition.  The petitioners have

mentioned in paragraph No.6 of the said Purchase Notice  that they

are annexing the 7/12 extract alongwith the Purchase Notice.  The

said averments in vernacular read as under :

"सदरहू620.do6c0IN6 TdH4HEGCH60HOdUIR6c5N65N6-HF2JDCHPHAR60HOdU

5BHIH6 M4HJH6Y5Vून ७/१२ उतारा सोबत जोडला आहे.”

15.  Thus, the entire contention of the petitioners that the Purchase

Notice did not accompany the 7/12 extract of the property are not

only   factually   incorrect,  but  also  contrary  to the  documents  on

record. It appears that the respondent No.1- Corporation has raised

facade to wriggle out of the provisions of Section 127 of the MRTP

Act.   The   defence   raised   by   the   respondent   is   not   tenable   in

juxtaposition to Section 127 of the MRTP Act.  

16. The   Hon'ble   Supreme   Court   in  

Municipal Corporation of

Greater Bombay V/s Dr.Hakimwadi Tenants’ Association & Ors.

1

 held

1 1988 (Supp) SCC 55

Wakodikar 11/16

WP-4596-2024.doc

as under :

“

7. According to the plain reading of Section 127 of the

Act,   it   is   manifest   that   the   question   whether   the

reservation has lapsed due to the failure of the Planning

Authority to take any steps within a period of six months

of the date  of service  of the notice of purchase  as

stipulated by Section 127, is a mixed question of fact and

law. It would therefore be difficult, if not well nigh

impossible, to lay down a rule of universal application. It

cannot be posited that the period of six months would

necessarily begin to run from the date of service of a

purchase   notice   under   Section   127   of   the   Act.   The

condition prerequisite for the running of time under

Section 127 is the service of a valid purchase notice. It is

needless to stress that the Corporation must prima facie be

satisfied that the notice served was by the owner of the

affected land or any person interested in the land.  But, at

the   same   time,   Section   127   of   the   Act   does   not

contemplate an investigation into title by the officers of

the Planning Authority, nor can the officers prevent the

running of time if there is a valid notice. Viewed in that

perspective, the High Court rightly held that the Executive

Engineer of the Municipal Corporation was not justified in

addressing the letter dated July 28, 1977 by which he

required   Respondents   4-7   the   trustees,   to   furnish

information regarding their title and ownership, and also

to furnish particulars of the tenants, the nature and user of

the tenements and the total area occupied by them at

present. The Corporation had the requisite information in

their records. The High Court was therefore right in

reaching the conclusion that it did. In the present case, the

Planning Authority was the Municipal Corporation of

Greater Bombay. It cannot be doubted that the Municipal

Corporation has access to all land records including the

Wakodikar 12/16

WP-4596-2024.doc

records pertaining to Cadastral Survey No. 176 of Tardeo.

We are inclined to the view that the aforesaid letter dated

July 28, 1977 addressed by the Executive Engineer was

just as attempt to prevent the running of time and was of

little or no consequence. As was rightly pointed out by

Respondents 4-7 in their reply dated August 3, 1977, there

was no question  of the period of six months being

reckoned from the date of the receipt from them of the

information requisitioned. The Municipal Corporation had

been assessing the trust properties to property tax and

issuing periodic bills and receipts therefor and obviously

could not question the title or ownership of the trust. We

are informed that the building being situate on Falkland

Road, the occupants are mostly dancing girls and this is in

the   knowledge   of   the   Corporation   authorities.   The

rateable value of each tenement would also be known by

an   inspection   of   the   assessment   registers.   We   must

accordingly uphold the finding arrived at by the High

Court that the appellant having failed to take any steps,

namely, of making an application to the State Government

for acquiring the land under the Land Acquisition Act

within a period of six months from the date of service of

the purchase notice, the impugned notification issued by

the   State   Government   under   Section   6   of   the   Land

Acquisition Act making the requisite declaration that such

land was required for a public purpose i.e. for a recreation

ground was invalid, null and void."

(emphasis supplied)

17. Thus,   the   Hon’ble   Supreme   Court   has   clearly   held   in   the

Judgment of  

Dr. Hakimwadi Tenants’ Associations (supra)  that the

Corporation has requisite information in the record about the area

Wakodikar 13/16

WP-4596-2024.doc

occupied by the concerned person whose land is reserved.  Since the

Corporation has got access to all the land records including the

record pertaining to the property in question, the letter dated 26

th

August,   2020   which   was   addressed   by   the   respondent   No.1-

Corporation to the petitioners was nothing but an attempt to prevent

the running of time and was of little or no consequence to decide the

issue of lapsing of reservation.

18. To sum up, the petitioners had annexed the 7/12 extract of the

property.  There is no dispute that the description of the land was

properly mentioned in the Purchase Notice.   There was, thus, no

ambiguity in any manner in the Purchase Notice which was issued by

the petitioners which described the land with sufficient clarity and

which accompanied the 7/12 extract, which 

prima facie denoted the

title of the petitioner to the said land.  The Purchase Notice, thus, in

all aspects complied with the statutory requirement of Section 127 of

the MRTP Act.  

19. We are fortified in our view in relying upon the judgment in

the matter of 

Chinmay Gurnath Parade V.s State of Maharashtra

2

.  We

2 WP/3890/2021, High Court of Bombay at Bombay

Wakodikar 14/16

WP-4596-2024.doc

are also fortified in our contention in relying upon the Judgment in

the matter of  Yakub Salebhai Contractor & Ors. V/s. The State of

Maharashtra & Ors.

3

 where the co-ordinate bench of this Court had

considered the requirement of Section 127 of the MRTP Act and have

also   considered   as   to   which   documents   were   required   to   be

accompanied with the notice.  

20. Once we have steered clear the position that the petitioners

have complied with the requisition of Section 127, then the only

question which arises for consideration is whether the petitioner had

taken any steps for the purpose of acquisition of the land in question.

The question is not debatable inasmuch as, the learned Counsel

appearing for the respondent No.1- Corporation submitted that since

the petitioner did not comply with the requisitions of the notice

dated 26

th

 August, 2020 issued by the Municipal Corporation, there

was   no  question   of  further  initiating   any   steps.   This   being  the

position in hand, since the respondent No.1- Corporation has not

taken any steps as contemplated in Section 127 of the MRTP Act, the

conclusion is inevitable that the reservation in the present case has

lapsed. We, therefore, hold that the petitioner has complied with the

3 2026 SCC OnLine Bom 1292

Wakodikar 15/16

WP-4596-2024.doc

provisions of Section 127 of the MRTP Act. The reservation on the

said land bearing Plot Nos.24 to 38 situated on Survey No. 68 in

Malegaon Camp Ward, Malegaon, District Nashik and the reservation

bearing Site No. 20 has lapsed.  As a corollary, the petitioners are at

liberty to use the land for the purpose which he is entitled to taking

into consideration the Development Plan of the city. Hence, the

petition is allowed. 

21. Rule is made absolute in aforesaid terms.

22. No order as to costs.

23. In view of the above, Writ Petition No. 4596 of 2024 stands

disposed of accordingly.

24. In view of the disposal of the Writ Petition today and taking

into consideration that legal representatives were brought on record

vide Order dated 25

th

  July, 2024, the Interim Application (Stamp)

No.21494 of 2024 stands disposed off accordingly.

(SANDESH D. PATIL, J.)                           (M. S. KARNIK, J.)

Wakodikar 16/16