PRAMESH JAIN Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Petitioners have filed this writ petition being aggrieved of notice dtd. 20/06/2022 Annexure P-2 passed by the Executive Engineer (Building Branch) Nagar Palika Nigam, Jabalpur whereby a notice under Sec. 310 of the Municipal Corporation Act, 1956 is given to the petitioner.

(2.) It is submitted that after 2017, he is being harassed again and without bringing any new material on record, Annexure P-2 is issued.