DEEPARAM DAUKIYA Vs. COMMISSIONER, MUNICIPAL CORPORATION

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has laid challenge to the 'No Objection Certificate' dtd. 11/7/2018, issued by the respondent Municipal Corporation, Jodhpur, in favour of respondents Nos. 2 and 3 to erect mobile tower at the plot of respondent No. 4.

(2.) Though various grounds have been raised in the present writ petition, but without going into the same, learned counsel confined himself to the moot question, as to whether mandatory requirement(s) of the Order dtd. 6/2/2017, issued by the State Government in relation to installation of mobile tower in the State, has been complied with or not.

(3.) On 4/7/2019, this Court had directed the Municipal Corporation to file a categorical affidavit as to whether a notice as mandated by sub-para (3) of Para 6 of the Order dtd. 6/2/2017, was affixed on the designated place or not?