As per the case facts, the appellants challenged a demolition notice and an eviction notice issued under the Mumbai Municipal Corporation Act regarding their flat. The High Court dismissed their ... writ petition. The reason for the appeal to the Supreme Court was to challenge the High Court's judgment and final order, which dismissed the writ petition against the demolition and eviction notices. The question arose whether the High Court rightly dismissed the challenge to the demolition and eviction notices, and if the Municipal Commissioner's satisfaction for issuing such notices was in accordance with law. Finally, the Supreme Court dismissed the appeal, affirming the High Court's decision. It held that the Municipal Commissioner's satisfaction was lawful and not perverse or illegal, and emphasized that interference would jeopardize the lives of residents and the public, even for senior citizens.