KIRPAL RUPCHAND KOTWANI Vs. JUNAGADH MUNICIPALITY

JUDGEMENT

(1.) LEAVE to amend the cause title and the prayer clause.

(2.) THE petitioner in present petition is resident of Junagadh. The petitioner has approached this Court against the alleged inaction on the part of the respondent No. 1-Municipal Corporation despite the fact that petitioner has drawn attention of the respondent No. 1 - Municipal Corporation towards the construction earried out by respondent No. 3, which, according to the petitioner, is illegal or at least irregular and contrary to the bye-laws of Corporation.

(3.) AFTER hearing concerned parties, and upon taking into account the submission of mr. Shah, Advocate for petitioner, it is directed that:-