MUKESH GARG Vs. MUNICIPAL CORPORATION GWALIOR

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution of India challenges the order dated 8.8.2012 whereby, petitioner's representation is rejected by respondent no.2.

(2.) THIS matter has a chequered history. The relevant facts which are necessary for adjudication of this matter are that the present petitioners were intervener before Division Bench in L.P.A.No.352 of 1997. The said LPA was decided on 21.3.2002. The Division Bench opined as under :

(3.) THE petitioners and other persons feeling aggrieved with the order passed in said LPA preferred, SLPs before Supreme Court. The SLPs are decided by common order August 11, 2010 Annexure P/4. The Apex Court after reproducing aforesaid paragraph of the order of LPA directed as under :