KISHORKANT BHATTESSA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition, the petitioner is seeking a direction to the Municipal Corporation of Greater Mumbai to take action against an offending hoarding and which is more particularly described in the petition.

(2.) The petitioner essentially seeks a direction to the Municipal Corporation of Greater Mumbai that it must proceed and deal with the complaint made with regard to dismantling and removing the three hoardings put up and used by respondent Nos.5 and 6 on the terrace of the building of the said Society.

(3.) We have heard Mr.Andhyarujina appearing for the petitioners, Mr.Sakhare, learned senior counsel appearing on behalf of the Municipal Corporation of Greater Mumbai and the respondent Nos.2, 3 and 4 and, equally, we have heard Mr.Memon appearing on behalf of respondent No.5.