Viom Infra Networks Maharashtra Ltd. v. Pune Municipal Corpn.

1. Not on board. Taken on board.

2. The challenge in this Petition under Article 226 of the Constitution of India is to the demand of the property tax made by the Pune Municipal Corporation. The remedy under Section 406 of the Maharashtra Municipal Corporations Act, 1949 is available to the Petitioner. Hence, no case is made out for grant of ad-interim relief. Therefore, the prayer for the ad-interim relief is rejected.