PRADEEPKUMAR NANALAL Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Rule. Learned advocate Ms. Shital Mane waives service of notice for Respondent No. 1. The learned advocate Ms. Megha Shigavan waives service of notice for Respondent No. 2. Considering the limited controversy, petition is immediately taken up for final disposal.

(2.) The Petitioner is claiming to be a tenant of the second Respondent in respect of the premises, more particularly described in paragraph 1 of the petition. The case of the Petitioner is that the second Respondent has carried out illegal conversion of residential premises into commercial premises and illegal structural changes have been made. The Petitioner is relying upon the representations made in that behalf to the first Respondent, the copies of which have been annexed at Exhibits "C" and "D" to the petition. The grievance raised in the petition is that no action has been taken on the basis of said representations.

(3.) In view of the aforesaid statements, we dispose of the petition and pass following order.