JUDGEMENT
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(1.)Rule. Rule is made returnable forthwith and heard by consent of the parties.
(2.)Heard Shri G. K. Mundhada for the petitioners, Shri J. B. Kasast Advocate for the respondent nos.1 & 2 and learned Assistant Government Pleader for the respondent no.3.
(3.)A common question namely "on the Court pronouncing under Section 127 of the Maharashtra Regional & Town Planning Act, 1966 that the reservation has lapsed, whether such lapsing cannot come into force till publication of Gazette Notification as contemplated by Section 127(2) of the said Act" arises for determination in all these writ petitions. Hence, we have heard respective Counsel and all the writ petitions are being disposed of by this common judgment.
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