1. Not on board. Taken on board.
2. Heard the learned counsel for the petitioner. Challenge in this petition is to the bills issued by the Kolhapur Municipal Corporation demanding property taxes. A statutory remedy is available to challenge the same by filing an appeal under the Maharashtra Municipal Corporations Act, 1949. Hence, no case is made out for grant of any ad-interim relief. The petition be listed on the scheduled date i.e. 31 March, 2015.