LAWS(BOM)-2013-2-42

LIMO CORTEZ Vs. CHIEF TOWN PLANNER

Decided On February 06, 2013
Limo Cortez Appellant
V/S
CHIEF TOWN PLANNER Respondents

JUDGEMENT

(1.) HEARD learned Counsel on behalf of respondents.

(2.) NONE appears on behalf of the petitioners nor their Counsel is present when the matter was called out. Hence, we proceeded to pass the following order :

(3.) BRIEF facts which are relevant for the purpose of deciding this petition are as under :