NARENDRA BAGRECHA 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 of a shop situated at 15 Rajwada Indore. The petitioner is running the shop of 'samosa' and 'poha' since the year 1989. The petitioner is aggrieved by the show cause notice dtd. 24/2/2026 (Anenxure-P-6) wherein it is stated that the building in dispute is unfit for human habitation and therefore the petitioner shall vacate the shop in question so that the dilapidated portion can be removed.

(3.) Learned counsel for the petitioner submits that the Division Bench of this Court in number of cases have decided the said issue and passed the orders wherein the provisions of Sec. 310 has been relied upon which is reproduced as under :-