- (1.) Heard counsel for the parties.
(2.) This appeal by special leave is directed against the judgment and order of the High court of Judicature at Bombay dated 7th April, 1999 passed in writ petition No. 1306/99 whereby the petition preferred by the respondent municipal Corporation was allowed and the reservation recorded against the land belonging to the appellant herein upheld. It appears that the Final Development Plan contained a reservation for a high school and play ground recorded against the land owned by the appellant herein. The grievance of the appellant was that the State had taken no steps to acquire the land within the stipulated statutory period and, therefore, the reservation had lapsed. The state also took a stand supporting the appellant that the reservation had lapsed and further contended that it had power to condone the delay which it had condoned. However, the High Court found that since the Corporation had taken necessary steps to acquire the land in question so as to give effect to the reservation, the reservation cannot be said to have lapsed. It further held that the application of the appellant was barred by limitation.
(3.) This Court granted special leave on 18th January, 2000. When we took up this appeal for hearing, it was brought to our notice by counsel appearing on behalf of the respondent corporation that by its resolution of 20th July, 2002 the Corporation had resolved to the effect that the Corporation does not have sufficient financial resources to construct a high school and play ground on the land in question, and since the matter is pending before this Court the litigation may involve further expenditure. For the aforesaid reasons the corporation does not need the subject land and for that purpose necessary proceedings at government level may be initiated. It was also resolved to bring this resolution to the notice of this Court. It appears that subsequently a proposal was sought to be made by the Corporation to recall its resolution of 20th July, 2002. The said proposal Is dated 13th May, 2003 but the Government of Maharashtra rejected the proposal and refused to permit the corporation to revoke the earlier resolution. The communication of the Government of maharashtra in this regard is dated 18th May, 2004.;