KANTILAL PANCHAL Vs. BRIHANMUMBAI MUNICIPAL CORPORATION

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IT is not necessary to go into various facts. At the interim stage, while admitting the writ petition on 30th July 2002, the petitioner was directed to apply to the Appropriate Authority to get the alleged unauthorised enclosure of the varandah regularised in accordance with law. On behalf of the petitioner, his learned counsel is not in a position to make a positive statement whether in terms of the order of this Court, an application was moved to the Appropriate Authority. It is also pointed out that the landlord is not in a position to give NOC. However, the landlord has, on a stamp paper while acknowledging consideration, granted permission for enclosure of varandah and extension. In the light of that the following order:-