- (1.) Leave granted.
(2.) The appellant State of Maharashtra has filed the above appeal from the judgment and order of the Bombay High Court dated 23.05.2005 only for the purpose of expunging certain remarks made by the High Court, inasmuch as the same may affect the working and functioning of the office of the Chief Minister of the State of Maharashtra.
(3.) The City and Industrial Development Corporation (CIDCO) is an authority constituted under the Maharashtra Regional and Town Planning Act, 1966 (MRTP Act) for development of Navi Mumbai as a township. CIDCO grants plots in Navi Mumbai for construction and development under the MRTP Act read with prevalent development control regulations for Navi Mumbai. There are detailed regulations and procedures for allotment of land by CIDCO to various entities.;