SURESH KUMAR Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India is filed by the petitioner seeking for the following reliefs :-

(2.) The contention of the petitioner is that he is a tenant in the ground-floor of the so called dilapidated building carrying out the business in the name and style of "M/s Paras Cloth Centre".

(3.) The petitioner is aggrieved by the show cause notice dtd. 17/2/2026 (Anenxure-P-2) which is under Sec. 309 of the Madhya Pradesh Municipal Corporation Act, 1956 issued collectively to the owner and the occupant (tenant) of the so called dilapidated building .