KISHOR NAMDEORAO GATHADI Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard the advocates for the concerned parties. Rule. Rule made returnable and heard forthwith.

(2.) By this public interest litigation, the petitioner has originally challenged proposed felling of trees by respondent No. 1 at three sites and subsequently added respondent nos. 3 to 6 challenging the validity of constitution of respondent No. 6, Tree Authority and also its decision dated 18. 5. 2007 permitting felling of trees and also challenging the agreements for development of two sites entered into between respondent No. 1 on one hand and respondent Nos. 3 and 4 on the other hand.

(3.) The petitioners on 24. 8. 2007 categorically given up their case against respondent no. 5 Airport Authority of India and as such by order passed on that day, respondent No. 5 has been absolved of the entire liability which was imposed on it by virtue of status quo order passed in the petition and the said order was recalled. Under these circumstances, it is not necessary for us to consider the case made out by the petitioners against respondent No. 5 any more.