IMAM HUSSIAN MURADSAB MUJAWAR Vs. SECRETARY

JUDGEMENT

(1.) In these writ petitions, notices calling upon the petitioners to remove encroachments within three days issued by the District Level Task Force, Belagavi is called in question.

(2.) As per the said notices, it is the contention of the Corporation that the petitioners had illegally encroached upon the public property and therefore they were required to quit and deliver the vacant possession.

(3.) A reading of the impugned orders passed in these writ petitions do not indicate that the petitioners were heard in the matter before the impugned orders were passed.