NILESH KISHORE SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner seeks quashing of the order dated 22 nd October 2019 whereby process was issued against the Petitioner for the offence punishable under Sec. 381A of the Mumbai Municipal Corporation Act, 1881 ('MMC Act').

(2.) Heard Mr. Ashok Kumar Dubey, learned counsel for the Petitioner and Mr. Chavan, learned counsel appearing for the Respondent Nos.2 to 5.

(3.) The Petitioner is stated to be a member of the Sai Govind Co-operative Housing Society and is the owner of Flat No.503 situated in 'A' Wing on the 5 th Floor of the said building.