SAGAR SHIVAJI SALUNKE Vs. EXECUTIVE OFFICE TALUK PANCHAYAT

JUDGEMENT

(1.) In this writ petition, the petitioners have sought for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for respondents No.1 to 3 and 5 and learned HCGP for respondent No.4. Perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition, learned counsel for the petitioner submits that the respondents are attemp ting to demolish the existing structure on the subject land without tak ing recourse to acquisition proceedings and without following due process of law and as such, the petitioners are before this Court by way of the present petition. It is submitted that instead of considering the representations submitted by the petitioners, the respondents are attempting to demolish the existing building bearing GPC No.3711/2 in respect of which licence has been issued by the respondent/Gram Panchayat which is valid upto 31/3/2023.