2016 (3) ABR 203 ::(2016) 5 AllMR 549 (BOM) ::(2016) 5 Bom CR 481 ::(2016) 3 Mah LJ 421

Bombay High Court

Hon'ble Judge(s): Naresh H. Patil, A. A. Sayed , JJ

(A) Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act (40 of 1965) S. 341 -A, 3 — Specification of transitional area and incorporation of Nagar Panchayat — Draft notification not published in any newspaper — Same did not contain any invitation from public to file objections — Mandatory procedural compliances prescribed under sub-sections (3), (4) and (5) of S 3 of Act not followed — Resulting in denial of opportunity to public to file objections to proposal of State Government — Violation of principles of natural justice — Notifications cannot be sustained 1990 Mh LJ 574, Relied on