ARVIND SINAI NAGARSENKAR Vs. CANACONA MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard Mr Pranay Kamat for the Petitioner, Ms Rosette Pereira for Respondent No.1, Mr Suhas Parab for Respondent Nos. 2, 3, 4, 5 and 6, Mr Pavithran A.V. for Respondent No.7, Mr A.D. Bhobe for Respondent No.8, Mr P. Kakodkar for Respondent No.9, Mr Vibhav Amonkar for Respondent No.10 and Mr S.D. Lotlikar, Senior Advocate, along with Ms S. Kenny for Respondent No.11.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The Petitioner seeks the following reliefs by instituting this petition:-