MUNICIPAL CORPORATION Vs. MUNICIPAL BUILDING TRIBUNAL

JUDGEMENT

(1.) Heard Mr. Prince Kumar Mishra, learned counsel appearing on behalf of the petitioner and Mr. Amit Kumar Anand, learned counsel for the respondent no.2.

(2.) The petitioner has filed the writ application for the following reliefs:

(3.) Mr. Prince Kumar Mishra, learned counsel appearing on behalf of the petitioner submits that the status quo was granted till three weeks from the date the Municipal Building Tribunal becomes functional and from the orders, it would appear that vide order dtd. 7/6/2023, the status quo was extended. Both the parties appeared before the Tribunal on several dates in Appeal No. 11(N) of of 2022 and at no point of time, the respondent no.2 found it proper to obtain stay in spite of the liberty granted by this Court vide order dtd. 22/11/2022.