RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondent Nos.1 & 2 waive service. By consent, rule is made returnable forthwith and the petition is taken up for final disposal. Heard.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioners have challenged a notice under Section 354 of the Mumbai Municipal Corporation Act, 1888 ("the MMC Act"), a copy of which is at Exhibit B to the petition. That notice reads as under:

(3.) Mr. Saraogi, appearing on behalf of the petitioners, would submit that the petitioners are occupants of this building which has been identified as dangerous or ruinous and likely to fall. It is a building of a ground plus two upper floors. A part of the premises are occupied by the 3rd respondent, who is the owner.