KETAN KISHOR RAVESIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith with consent of the parties.

(3.) The Petitioner has challenged the order dtd. 16/09/2019 passed by the Court of Metropolitan Magistrate, 55th Court, Vile Parle, Mumbai, in CC No.5505256/SS/2019 u/s 381A r/w 471 of Mumbai Municipal Corporation Act, 1888 (for short 'MMC Act') .