ZAHOORUNNISA BEGUM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner has put forth prayer clause B, B-1 and C, as under :-

(3.) We have considered the strenuous submissions of the learned Advocates for the respective sides and have gone through the Petition paper book with their assistance. The Municipal Corporation has filed an affidavit in reply dtd. 15/7/2024 and has vehemently opposed this Petition.