- (1.) Heard Sri Prakash Padia, learned counsel for the petitioner-Corporation and Sri M.M. Sahai, learned counsel for the contesting respondent.
(2.) Facts of the present writ petition present a very sad state of affairs qua compliance of the judgment and decree of the Courts of law as well as waste of public money at the hands of the officer, who are handling the public corporation in collusion with interested person.
(3.) Facts in short as on record leading to the present writ petition are as follows:;