- (1.) Heard learned Senior Counsel for the parties.
(2.) These appeals have been preferred by Pune Municipal Corporation, aggrieved by judgment and order passed by the Division Bench of the Bombay High Court on 03.05.2005.
(3.) Facts in short are, that in the year 1966 the suit lands came under a green zone. On 01.06.1983, the Town Planning Scheme for Pune was sanctioned under the Maharashtra Regional and Town Planning Act, 1966 (herinafter referred to as 'MRTP Act'). On 18.09.1982, the said land was reserved for the purpose of parking in the draft Development Plan. The objections were invited in respect of the reservation for parking sometime in the year 1983. The respondents herein submitted their objections and pointed out that an area has already been surrendered for the purpose of 'Dhobhi Ghat' which was lying unutilized and suggested that the said land could be used for parking purpose.;