SHARAD NAGO CHINAWALE Vs. ULHAS DEVRAM SABLE

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, heard forthwith.

(2.) By this Petition under Article 226 of the Constitution of India, the petitioner has sought a writ of mandamus or any other writ, order or direction directing the respondent - Municipal Corporation of city of Jalgaon (respondent no.4) and respondent no.5, to take action in accordance with law in respect of the construction made by the first respondent on a plot more particularly described in prayer clause (A) of the Petition. By prayer clause (B), a direction is sought that if this construction is completely illegal and unauthorized, then proper action be taken.

(3.) After hearing both sides at great length on earlier occasion, we had passed the following order :"