NIRAJ Vs. NAGPUR MUNICIPAL CORPORATION

JUDGEMENT

(1.) Petitioner is questioning the notice dtd. 16/11/2022, issued by the first respondent - Nagpur Municipal Corporation ("NMC") in exercise of power under Sec. 264 of the Maharashtra Municipal Corporations Act, 1949 ("Act"), directing the petitioner to repair the front portion of the subject property consistent with Option-I suggested in the structural stability report dtd. 27/10/2022 submitted by Shri Ramdeobaba College of Engineering and Management, Nagpur.

(2.) BROAD FACTS:

(3.) The first respondent NMC and its officers have filed affidavit in response dtd. 17/12/2022, and we may cull out the stand of the said respondents as is discernible from paragraphs 6 to 15.