RAMKATORI GOYAL Vs. MUNICIPAL CORPORATION, GWALIOR

JUDGEMENT

(1.) This writ appeal filed under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assails the final order of the learned Single Judge passed in Writ Petition No.5406/2010 on 10.07.2013, whereby the petition has been disposed of with a direction to the Municipal Corporation, Gwalior to grant permission for construction in accordance with law after satisfying itself that the development work carried out by the respondent no.2/Society is complete.

(2.) Learned counsel for the rival parties are heard on the question of admission and is being finally decided with the consent of rival parties.

(3.) Learned counsel for the appellant/petitioner primarily contends thus :