MANOHAR SARAF Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) REGARD being had to the similar controversy involved in above three cases, they have been heard analogously together with the consent of the parties and a common order is being passed in the matter. Facts of Writ Petition No. 4165 of 2014 are narrated as under: -

(2.) THE petitioner before this Court has filed this present petition being aggrieved by the order dated 7.6.2014 passed by the Indore Municipal Corporation.

(3.) THE facts of the case reveal that earlier the petitioner has approached this Court by filing a writ petition and the same was registered as WP No. 1150/2009. This Court while deciding the aforesaid writ petition has directed the respondents to decide the matter after considering the representation/objection of the petitioner. The facts further reveal that the respondent -Indore Municipal Corporation is widening the existing road.