SUBHASH PAHADIA Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) Shri V.K. Gangwal, learned counsel for the petitioner. Shri Amol Shrivastava, learned counsel for the respondents. The petitioners before this Court have filed this present petition being aggrieved by the orders dtd. 3/7/2020 and 20/5/2020 passed by the Building Officer, Zone No.1, Indore Municipal Corporation, Indore.

(2.) The petitioners' contention is that they are permanent resident of a building located at 6/2 Tamboli Bakhal, Indore and the building was purchased by them through a registered sale deed dtd. 21/7/1961.

(3.) It has been stated that the house, constructed at 6th Tamboli Bakhal, is in two parts and the petitioners have purchased the northern portion of the house numbered as 6/2. The petitioners are paying regular property taxes and a notice was issued by the Indore Municipal Corporation on 20/5/2020 informing the petitioners that the house in question is in a dangerous state and it is not appropriate for human inhabitation.