- (1.) Connect with Writ Petition No. 2547 of 2005, Anand Mohan v. Union of India and Ors., and other connected writ petitions.
(2.) Petitioner has filed supplementary affidavit wherein a list of location of its hoardings area, size, month, Adv. Tax, Site Rent, Re. Amount and total amount deposited have been indicated.
(3.) Learned Counsel for the petitioner stated that Hoardings, the periods in respect of which, have already expired, have been removed by the petitioner. It is further stated that other hoardings, in respect of which, period has not yet expired, but amount has been deposited, may be allowed to continue and Respondent/Nagar Nigam be restrained from damaging the same.;