- (1.) Delay condoned. Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The issues pertaining to the provisions of Maharashtra Regional and Town Planning Act, 1966 (for short, the MRTP, Act, 1966) have been raised. According to learned counsel for PCNTDA, the pleadings of PCNTDA, before the High Court, in writ petitions, need to be amended.;