(1.) IT has been argued by learned counsel for the petitioners that in spite of an undertaking given by learned counsel for the respondent Corporation in W.P.C. 3477/2011 (Annexure P-5 in W.P.C. 421/2012 & Annexure P-4 in W.P.C.422/2012), the Corporation proceeded to demolish the structure standing on the petitioners' land and now public road/drain is constructed over a part of the petitioners land without making payment of
(2.) ANY compensation. He would submit that until the payment of compensation is made, the authorities should be restrained from raising any construction on petitioners land.
(3.) UNDER sections 305 8s 306 of the C.G. Municipal Corporation Act, 1956 (for short "the Act, 1956) provisions have been made to regulate line of building and compensation. The said provisions are reproduced for ready reference: