EVEREST PUBLICITY PVT. LTD. Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) By way of all these petitions, the petitioners of each of the petition have prayed for similar reliefs, prayer made in Special Civil Application No.3174 of 2023 is reproduced, which is as under:-

(2.) Learned advocate Mr. Ajay S. Jagirdar appearing for the petitioners draws attention of this Court that pursuant to the order dtd. 19/9/2022 passed in Special Civil Application No.3547 of 2019, the petitioner has made a representation which the respondents were directed to decide after giving opportunity of hearing to the petitioner within a period of four weeks from the date of such representation.

(3.) Learned advocate Mr. Ajay S. Jagirdar appearing for the petitioners states that though the representation was made within the prescribed time limit, the same is not yet decided in each of the petition and hence the petitioners apprehend that some coercive action will be taken.