LAWS(BOM)-2023-10-154

INDUMATI BORSE Vs. PUNE MUNICIPAL CORPORATION

Decided On October 17, 2023
Indumati Borse Appellant
V/S
PUNE MUNICIPAL CORPORATION Respondents

JUDGEMENT

(1.) Rule, returnable forthwith. Respondents waive service. There is now a final Affidavit in Reply from the Pune Municipal Corporation ("PMC") filed by one Abhijit P Dombe, presently Executive Engineer, Road Department.

(2.) The controversy in this matter, almost unbelievably, pertains to a statue. It is of Maharshi Dhondo Keshav Karve and it has been installed at Kothrud, Pune on the Kothrud Karve Road.

(3.) The three reliefs that the Petitioner seeks are the two prayers both numbered as (b) and the one prayer numbered as (c) at pages 22 and 23 of the paperbook. They read: