ASSOCIATION OFLICENSED ENGEENERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Petition was admitted on 30th July, 2001 and the following order was passed : Heard. Rule. Mrs. Jog, learned A. G. P. waives service for respondent 1 and 2. Looking to the controversy involved in the writ petition, we are of the view that it deserves to be heard at an early date. Office is accordingly directed to post the writ petition for final hearing in the 2nd week of September-2001.

(2.) THE matter is, therefore, taken up for final hearing today.

(3.) BRIEF facts giving rise to the present petition are as follows : the petitioner no. 1 is an association of licensed engineers of which the petitioners no. 2 to 10 are the members. They have been issued with licenses by the nagpur Municipal Corporation/nagpur Improvement Trust and they are entitled to submit all the plans, related information, structural details and calculations of the buildings etc. and they are categorised as Licensed Engineers,