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Judgment
S.A. Bobde, J.—Rule. Rule, returnable forthwith. Heard finally by consent of the parties.
The Petitioner has approached this Court for a direction, inter alia, to Respondent No. 1 to decide the show cause notice dated 07/01/2010 in a time-bound manner.
Mr. Rodrigues, learned Addl. Govt. Advocate states that the matter has been decided and an order has been communicated. Learned Addl. Govt. Advocate further states that the demolition has been carried out. Mr. Lotlikar, learned Senior Advocate for the Petitioner states that under the garb of executing the orders of demolition of an illegal structure, the Respondent has demolished a legal structure belonging to the Petitioner. This is denied by the learned Addl. Govt. Advocate.
We are of the view that controversy raised by Mr. Lotlikar cannot be properly made a subject-matter of this petition. We, accordingly,
3 decline the request of Mr. Lotlikar to apply for amendment of the petition. The Petitioner is, however, at liberty to take out such proceedings as may be advised in law in respect of the alleged illegal demolition of the structure. All contentions in that regard are left open.
The Rule is disposed of accordingly.