AKOLA MUNICIPAL Vs. ZISHAN HUSSAIN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The judgment dtd. 9/10/2019 in Public Interest Litigation No. 42 of 2018 and order dtd. 24/1/2020 in MCA (Review) No. 42 of 2020 passed by the Division Bench of the High Court of Judicature at Bombay, Nagpur Bench[Hereinafter, being referred to as 'High Court'.] are subjecT matter of challenge in these appeals filed by the Akola Municipal Corporation[ Hereinafter, being referred to as 'appellant-Corporation'.]

(3.) The aforesaid writ petition in public interest came to be filed by respondent No.1-Dr. Zishan Hussain[ Hereinafter, being referred to as 'respondent-writ petitioner'.] with the following prayers.