(1.) Present appeal has been filed by the appellant original petitioner against order dtd. 7/12/2012 passed by the learned Single Judge in Special Civil Application No. 14200 of 2007, whereby the learned Single Judge has dismissed the petition filed by the petitioner.
(2.) The brief facts giving rise to present appeal are as under:-
(3.) Heard Mr. G.M. Joshi, learned Senior Counsel assisted by Mr. Manan Shah, learned Counsel for the petitioner and Mr. Deepak Sanchela, learned Counsel for the respondent Municipality.