LIMO CORTEZ Vs. CHIEF TOWN PLANNER

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.) By this petition which is filed under Article 226 of the Constitution of India, the petitioners are seeking the following reliefs :