KARTIKI Vs. NAGPUR IMPROVEMENT TRUST

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, heard finally at the stage of admission by consent of the parties.

(3.) The challenge in the present petition is to the order/communication dtd. 30/9/2022 issued by respondent 2- Building Engineer (West), Nagpur Improvement Trust (for short, 'NIT'), whereby the respondents did not accord sanction to the residential house construction plan because of the operation of prohibitory order in Public Interest Litigation (PIL) 40/2013 passed by Co-ordinate Bench of this Court.