MUHAMMAD UMAR TAHERWALA Vs. VADODARA MANAGER SEVA SADAN

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for following reliefs:

(2.) However, learned advocate Mr.Bhatt, upon instructions, states that petitioners have not approached the Vadodara Municipal Corporation and in absence of there being any application or documents showing their entitlement about the compensation the issue cannot be adjudicated.

(3.) Learned advocate Mr.Hakim states that keeping all his rights open he is not pressing this petition with a view to make an application before the Vadodara Municipal Corporation for compensation.