MR. SANJAY KRISHNA CHAVAN, OCC: SERVICE UJALA SEVA CHAWL ROOM NO.2, GUNDAVLI GAOTHAN, HIGHWAYS SERVICE ROAD, ANDHERI (W), MUMBAI 400069 Vs. M.M. CORPORATION

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner, the learned Senior Counsel appearing on behalf of Respondent No.1 and the learned Counsel appearing on behalf of Respondents Municipal Corporation.

(2.) Petitioner claims to be an RTI activist. He has also stated that he is actively involved in philanthropic activity as well as social work.

(3.) Petitioner is seeking an appropriate writ, order and direction in the nature of writ of mandamus, directing Respondent Nos. 2 and 3 to make inquiry into the alleged illegal sanction and grant of IOD and Commencement Certificate to Respondent No.1. He is also seeking an appropriate writ, order and direction cancelling Occupation Certificate dated 22/10/2014 issued by Respondent No.3. He is also seeking an appropriate writ, order and direction directing demolition of the structure which is erected by Respondent No.1.