RAJEEVBHUSHN S/O BRIJBHUSHAN PRASAD PANDEY Vs. CHIEF MUNICIPAL OFFICER, NAGAR PANCHAYAT SARANGARH, DISTRICT RAIGARH

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in the appeal preferred by the plaintiff are as under:

(2.) In order to answer the substantial questions of law, following facts are required to be noticed.

(3.) On an appeal being preferred, the First Appellate Court concurred with the finding of the trial Court and dismissed the first appeal leading to filing of this second appeal under Section 100 of the CPC in which the substantial questions of law have already been framed and incorporated in the opening paragraph of this judgement.