T R RANKA Vs. CHIEF OFFICER

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.

(2.) The Petitioners claim to be owners/tenants of the shops and they are carrying on business in the name and style as set out in the cause title of the petition. The Respondent No.1 is the Chief Officer of the Municipal Council, Ambarnath and the Respondent No.2 is the Municipal Council established under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (in short, the Municipalities Act, 1965).

(3.) It is the case of the Petitioners that they have constructed the shops on a piece of land which belongs to the Zilla Parishad, Thane. They have individually obtained the permissions from the Zilla Parishad as well as the Municipal Council for construction of their respective shops and these shops have been constructed way back in the year 1968 1970. The Petitioners are also paying the annual rent to the Zilla Parishad and the property and other taxes to the Municipal Council from 1970 till date.