- (1.) DISPUTE herein pertains to the validity or otherwise of a Town Planning Scheme. Counsel for respondent No.1 very fairly states that many objections have been received and the respondent- Corporation shall decide those objections by passing a speaking order, as per law, within three months. This satisfied counsel for the petitioner. Liberty is also granted to the petitioner if he has not filed any objection earlier, to do so, within 15 days from today.
(2.) IN view of this, this writ petition is disposed of with direction to the respondent- Municipal Corporation, to decide objections already filed/ which may be filed by the petitioner, within three months from today.;