ATUL VISHNUPANT DESHPANDE Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Affidavit opposing the application is already filed. In view of this, application is heard by consent of parties. Parties are described in this order in regard to their status in Writ Petition.

(2.) This is an application for modification clarification of stagnant and order dated 18-1-2006 passed in Writ Petition No. 349 of 1996.

(3.) The foundation of prayer of modification which is as sought, as is seen in the application can be ad verbatim referred to as below :-