ANWAR HASAN MANSURI Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) This writ petition was listed for directions for it is one in the series of writ petitions pending in this Court, challenging the notices under Section 354 of the Mumbai Municipal Corporation Act, 1888 (for short, "the MMC Act"). Added to the pendency is the factum of an ad-interim order operating against the Municipal Corporation restraining it from proceeding to implement and enforce its notices.

(2.) With the consent of the advocate for the petitioners, we have listed this petition for admission today. We have heard him M.M.Salgaonkar on the point of admission and continuation of the ad-interim order.

(3.) There is no dispute that the notices issued and challenged in this writ petition filed on 25th May, 2015 are dated 14th July, 2012 and 22nd May, 2015.