EMPEROR Vs. EUGENE MIRANDA

JUDGEMENT

(1.) This is an application in revision asking us to revise the conviction of the applicant for an offence under Section 231 of the City of Bombay Municipal Act, 1888. The notice served upon the applicant by the Municipal Commissioner under Section 231 requires him within fifteen days to connect the unconnected waste water of the nahanies and wasting places to the municipal storm water drain on Lady Jamshedji Road after obtaining necessary permit of the owners of the drain in Sorab Mill Lane. In my opinion that is not a sufficient notice to comply with Section 231. That section provides that :

(2.) I agree.