PRAVIN NAIK Vs. SHRINIVAS PRABHU DESSAI

JUDGEMENT

(1.) Heard Ms Swati Kamat Wagh, learned counsel for the Appellant, and Mr Varun Bhandankar, learned counsel for the Respondent.

(2.) Considering the decision of the Hon'ble Supreme Court in the Commissioner, Mysore Urban Development Authority Vs S. S. Sarvesh in Civil Appeal No.1463 of 2019 decided on 5/2/2019, leave is granted to convert this petition into an Appeal From Order. Necessary amendment to be carried out immediately.

(3.) The Appeal is admitted and, with the consent, taken up for final disposal.