HARGOVIND Vs. CHIEF OFFICER

JUDGEMENT

(1.) The present petition is filed by the petitioner seeking relief against the removal of cabin by the Nagarpalika.

(2.) Heard learned advocates for the respective parties.

(3.) Considering the issue involved in the matter, it would be appropriate for the petitioner to make representation, with necessary details / documents, to the respondent no.1 Nagarpalika, within a period of two weeks from today.