V. ADITYA SRINIVAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Public Interest Litigation is filed by the Office Bearer of BSE Broker's Forum and Chief Operating Officer and Chief Economist of BSE Broker's Forum.

(2.) This Petition filed on 14th August 2013 with following prayers:

(3.) Respondent No.4 in this Petition, i.e., BSE Limited, prior to that, some in July 2013 itself challenged some notices issued under Section 351 of the Mumbai Municipal Corporation Act (for short 'said Act') for the BSE premises dealing with the same issues, i.e., unauthorised extension/constructions in the BSE premises.