PAWAN ADVERTISING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Petitioner challenges the Mumbai Metropolitan Regional Development Authority's ("MMRDA") order dtd. 11/7/2024, which rejected the Petitioner's applications for retention of their hoardings, which are the subject matter of this Petition.

(3.) The Petitioner has pleaded that the hoardings were put up with permission from the Panchayat and that they comply with the sizes indicated in the Panchayat's NOCs.