1. Not on board. Taken on board.
2. The challenge in this petition is to the demand of property tax by the first respondent Municipal Corporation. We find from the annexures to the petition that the bills have been served upon the petitioner demanding the property tax. In view of the availability of an efficacious remedy under section 406 of the Maharashtra Municipal Corporations Act, 1949 no case is made out for grant of any ad-interim relief. Place the petition on the scheduled date on 8 April, 2015.