SHANKARLAL PALLOD GOVERDHANLAL PALLOD Vs. ZAHEERABAD MUNCIPALITY

JUDGEMENT

(1.) Rule Nisi was issued on 14-3-2006.

(2.) Sri Polisetti Radhakrishna, the Standing Counsel representing the respondent - Zaheerabad Municipality had taken notice and requested time to file counter affidavit. The counter affidavit is filed by the respondent.

(3.) Elaborate submissions were made by both the Counsel and both the Counsel made a request to dispose of the main Writ Petition itself. Hence, the Writ Petition is accordingly being disposed of.