(1.) Heard learned Senior Counsel for the Petitioner and learned Counsel for Respondent No.1.
(2.) By this Writ Petition, filed under Article 227 of the Constitution of India, the Petitioner is challenging the order dated 24th October 2017 passed by the District Judge-5, Satara, thereby dismissing Civil Misc. Appeal No.80 of 2017 which was preferred by the present Petitioner challenging the order below Exhibit-5 dated 13th April 2017 passed by the Civil Judge, Junior Division, Mahabaleshwar, in Regular Civil Suit No.81 of 2016.
(3.) The application at Exhibit-5 was filed by the present Petitioner for the relief of temporary injunction restraining the Respondent-Municipal Corporation from taking any action in pursuance of the notice dated 6th April 2016 issued under Section 52 and 53 of the Maharashtra Regional and Town Planning Act, 1966 (MRTP Act).