VIJAY KUMAR NARAYANDAS HARKUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

(2.) Heard Shri Daga, learned counsel for the petitioners and Smt. S. S. Jachak, learned A.G.P., who appears by waiving notice for respondent Nos.1 to 3.

(3.) The petitioners have questioned the notices received by them for removal of the encroachments that they have made on some portion of Morshi, Chandur Bazar and Achalpur highway.