FATIMA BI Vs. PRESIDENT

JUDGEMENT

(1.) The case of the petitioners is that, they are the owners of the properties as stated below:

(2.) The learned AGA upon instructions submits that petitioners have indeed encroached as alleged in the notices and the respondent - authority would only remove the encroached area and the illegal construction put up thereon.

(3.) The learned counsel for the petitioners submits that, if given an opportunity they would demonstrate before authorities that they have not encroached any properties nor have put up any illegal construction. Hence the following: