GAJENDRA KUMAR RATHOD Vs. MINISTRY OF URBAN DEVELOPMENT

JUDGEMENT

(1.) Parties through their Counsel.

(2.) The respondents have filed a reply also and they have stated that the petitioner has raised construction without any permission granted by the Corporation and such an illegal construction has to be removed and the road has to be widened, keeping in view the Ss. 307 and 305 of the Madhya Pradesh Municipal Corporation Act 1956.

(3.) Learned Counsel for the respondent has placed heavy reliance upon the judgment delivered by this Court in the case of Ravi Ramchandra Waghmare v/s. Indore Municipal Corporation and they have been decided on 28/09/2010 in W.P. No. 6324/2009 and the same reads as under: - -