- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal, by special leave, is directed against the judgment and order passed by the High Court of Judicature of Bombay in Writ Petition No. 1718 of 2003, dated 23-2-2011. By the impugned judgment and order, the High Court has set aside the order passed by the Development Commissioner, (Appellant No. 2), dated 4-6-2003.;