BHAGYACHANDRA Vs. MUNICIPAL CORPORATION OF AMRAVATI

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(2.) Heard Mr. M. G. Bhangde, Senior advocate for the petitioners, Mr. C. S. Kaplan, advocate for respondent Nos. 1 and 2 and Mr. Agrawal, A. G. P. for the State.

(3.) In the present case, following facts are not disputed :-