MAHENDRA SINGH Vs. MUNICIPAL CORPORATION, RAIGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner is aggrieved by the order passed by the Additional District Judge, (FTC), Raigarh, dismissing his application under Section 387 of the C.G. Municipal Corporation Act, 1956 (in short "the Act") on the ground that before moving an application under Section 387 of the Act, the petitioner has not served statutory notice under Section 387(1).

(3.) Mrs. Hameeda Siddique, learned counsel for the petitioner would draw attention of this Court to the communication/letter dated 13.12.2011 addressed to the Commissioner, Municipal Corporation, Raigarh, by which, the petitioner has requested that an arbitration may be constituted under Section 387 of the Act within a period of one month and a Committee be constituted for resolving the dispute in presence of both the parties, to argue that there was substantial compliance of Section 387(1) of the Act and rejection of the application is contrary to the provisions of law.