PROMOTERS AND BUILDERS ASSOCIATION OF PUNE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2014-12-7
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on December 03,2014

PROMOTERS AND BUILDERS ASSOCIATION OF PUNE Appellant
VERSUS
STATE OF MAHARASHTRA Respondents







JUDGEMENT

- (1.)Leave granted in all the special leave petitions.
(2.)The appellant in the first batch of appeals before us is an Association representing individual builders of the State of Maharashtra who carry out construction activities in the normal course of business. The Association and also the individual builders are aggrieved by the judgment of the Bombay High Court dated 8.10.2010, inter alia, holding that "excavation activity even for the purposes of laying foundation of the building would still attract rigours of Section 48(7) of the Revenue Code".
Under the aforesaid provision of the Code extraction of minerals by any person without assignment of any right by the State Government makes such person liable to penalty, as prescribed.

(3.)The Nuclear Power Corporation, the second appellant before us is a Government Company engaged in the construction, maintenance and operation of nuclear power station in India. It is aggrieved by the fact that though an issue similar to the one raised by the builders had been raised by it before the High Court the writ proceeding instituted by the Corporation has been dismissed on the ground that statutory remedy under the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as 'the Code') had not been resorted to by the Corporation.


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