SUMAN KANHAIYYALAL Vs. KRANTIBALA VASANT KONDALKAR

JUDGEMENT

(1.) Rule is made returnable forthwith, and is heard finally by consent of parties.

(2.) Heard learned Advocate Mr. P.K. Mishra for the petitioners and learned Advocate Mr. B.N. Mohta for the respondent sole.

(3.) The petitioners have challenged the order passed below Exh.37. By this application, petitioners had applied for permission to file on record the evidence relating to the location of suit house, to prove the fact that the suit house is located within the Slum Area notified under the statute.