GUNWANT RAVJI SHAH Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The challenge in these appeals is to an order dated 30 th March, 2023 passed by the learned Ad-hoc Judge, City Civil Court, Mumbai, whereby Notice of Motion taken by the appellants - plaintiffs assailing the legality and validity of the notice under Sec. 55 of the Maharashtra Regional and Town Planning Act, 1966 ("the Act, 1966") came to be dismissed.

(3.) By the said notice the appellants - plaintiffs were called upon to remove the unauthorised temporary structure which is at the ground floor of the premises situated at Gangawadi, Ghatkopar (W).