(1.) The petitioner, a legal practitioner, has invoked the 'Public Interest Litigation ' jurisdiction of this Court by presenting this writ petition dtd. 24/8/2018 seeking multiple reliefs (the prayer clauses are in excess of 20), which we propose to refer a little later.
(2.) At the outset, we wish to record that final hearing of this writ petition commenced on 18/2/2021 and in course thereof, apparently, the petitioner was found to have raised in it a matter of serious concern. The Lavasa Hill Station Project in Pune district was under challenge along with challenges mounted to various statutory provisions and administrative decisions. Given the seriousness of the challenges laid, necessitating the State of Maharashtra to be represented by none other than the Advocate General, and having regard to impleadment of "Very Important Person(s) " (VIPs) in the array of respondents, who were represented by a battery of learned senior advocates of repute, we perceived a bitter contest having the attributes of placing the petitioner in a fair measure of difficulty in appropriately placing his case in the desired manner while communicating with one of us (Chief Justice). Consequently, we considered it just and proper to appoint Mr. Shiraz Rustomjee, senior advocate as Amicus Curiae to assist us in arriving at an appropriate decision in the matter. Mr. Rustomjee (hereafter "the amicus ", for short) has indeed put forth contentions, propositions and submissions commendably, as is expected from a senior advocate of his stature, with able assistance being provided to him by his associate advocates (names whereof are recorded above). Prior to moving on, we record our sincere appreciation for the effective and valuable assistance rendered by the amicus as well as his associate advocates by placing before us a neutral view of the entire matter and to enable us decide the issues arising in this public interest litigation dispassionately.
(3.) The concern expressed by the petitioner stems from facts, which we prefer to record from the notes prepared by the amicus upon consideration of the pleadings on record (not verbatim). The contents thereof, to the extent not disputed by any of the parties, read as under:
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