SATYAN DHIRAJBHAI PATEL Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:-

(2.) Heard Ms.Kruti Shah, learned advocate for the petitioner. She states that pursuant to impugned notice dtd. 23/6/2017 issued by Zonal Office, Central Zone, Surat Municipal Corporation, and pursuant to order dtd. 24/7/2017 issued by Surat Municipal Corporation under Sec. 268 of the Bombay Provincial Municipal Corporations Act, the petitioner has tried to explain the version of the petitioner by way of reply dtd. 31/7/2017, however, till date decision has not been taken by Surat Municipal Corporation upon aforesaid reply submitted by the petitioner.

(3.) Learned advocate, Mr.Dhaval Nanavati, appearing for Surat Municipal Corporation, upon instruction, makes a statement that the petitioner shall be heard in respect of both notice under Sec. 260 (1) and order under Sec. 268 of the BPMC Act and till such decision is taken no coercive action shall be taken against the petitioner.