PUNE MUNICIPAL CORPORATION THROUGH MUNICIPAL COMMISSIONER Vs. DARGAH KHWAJA MAKHDUM SHAIKH S S GHAZI NIAZAMI

JUDGEMENT

(1.) Heard both sides.

(2.) Municipal Corporation, Pune is taking exception to the order rejecting it's application for setting aside no written statement order passed on 25/9/2023 in Wakf Suit No.103 of 2019.

(3.) Respondent No.1 has filed suit for declaration and injunction, challenging action of the Municipal Corporation calling upon it to remove unauthorized construction. Due to persistent default on the part of the applicant in filing written statement within stipulated period order of no written statement came to be passed on 6/9/2019. It is sought to be revoked vide application Exh.31 filed on 8/9/2023 which is accompanied by written statement. By impugned order application stands rejected.