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Judgment
Ajay Kumar Tripathi, CJ
Heard counsel for the parties.
Vide detailed judgment passed by the Division Bench on 13.09.2018 while deciding two Writ Appeals the issue which is the subject matter of the
dispute was set to rest.
It is also pointed out that a previous prayer made by the appellants seeking to intervene in the dispute on the ground that they have a vested interest
was also negated vide order dated 27.07.2017 passed in a bunch of Writ Appeals, the lead case being WA No.497 of 2016. In view of the same, the
present appeal which assails order dated 20.09.2016 refusing to grant any concession or leeway to the appellants and holding that the decision of the
Municipal Corporation, Bilaspur dated 04.07.2015 is substantive redressal of the grievance does not need to be interfered with.
The submission of learned counsel for the appellants that they be permitted to intervene before the Municipal authorities on the issue of
compounding, which decision they are required to take is refused since it would be allowing to overcome what has been denied to them by a Division
Bench in its order dated 27.07.2017 passed in the bunch of Writ wa 490 of 2016 Appeals, specially Writ Appeal No.497 of 2016 and other analogous
decisions.
Writ Appeal has no merit. It is dismissed.