ATUL KANTILAL MEHTA Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) RULE. Learned Government Pleader Mr. G. H. Virk with learned advocate Mr. S. H. Virk for respondent Nos. 1 and 2 waives service of notice of Rule on behalf of respondent Nos. 1 and 2.

(2.) This petition is filed with the following prayers:

(3.) Pursuant to order dtd. 13/12/2024, affidavit filed by learned advocate Mr. Bharat Rao dtd. 16/12/2024 and reply filed by Respondent-Corporation in Civil Application No. 2 of 2024 in Special Civil Application No. 16579 of 2018 is taken on record. The facts in brief as referred in the petition are stated as under: