MUMBAI CRICKET ASSOCIATION Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) THE petitioners make grievance against the order by which the Commissioner of Corporation has declined to condone the delay in making complaint under Section 163 of the Mumbai Municipal Corporation Act.

(2.) THE learned counsel appearing for the petitioners is not in a position to point out the provisions of law which confer powers to the Commissioner to condone the delay.

(3.) IN this view of the matter, the petition cannot be entertained. The petition is dismissed.