VINOD BOOLIWAL Vs. BHAGAT SINGH DEVAL

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) IT is stated that earlier the petitioner had filed writ petition in which on 21. 7. 2008 direction was issued to the Municipal Board to take necessary action on the application of the petitioner within reasonable time and communicate the same to the petitioner.

(3.) COUNSEL submits that the respondents have passed an order of rejection of his application on 5. 9. 2008.