VIJAY KRISHNA KUMBHAR Vs. COLLECTOR PUNE

JUDGEMENT

(1.) RULE. Mr. P. M. Patil, learned Assistant Government Pleader, appears and waives service of notice of rule on behalf of respondent No. 1. Dr. Virendra tulzapurkar, Senior Advocate, instructed by mr. R. G. Ketkar, appears and waives service of notice of rule on behalf of respondent Nos. 2, 4, 7 and 9. Mr. S. S. Hardikar, learned counsel, appears and waives service of notice of rule on behalf of respondent Nos. 5 and 6. Mr. A. K. Baheti, learned counsel, appears and waives service of notice of rule on behalf of respondent No. 8.

(2.) IN the facts and circumstances and with the consent of learned counsel, the matter was taken up for final hearing forthwith.

(3.) THIS petition is filed by the petitioner claiming to be pro bono publico for an appropriate writ, direction or order ordering pune Municipal Corporation, respondent No. 2 herein, to cancel sham and bogus lease executed by the Corporation in favour of respondent No. 6 by directing the Corporation to issue tenders by calling competitive bids from all interested persons for granting lease for Sports Complex. Further reliefs have also been sought.