SAMIUDDIN Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE twelve petitioners have filed this writ petition impugning the notice dated 27th May, 2005 of the Ziledar-I, Head Works Deptt., Agra Canal, Okhla, New Delhi notifying the persons residing unauthorisedly on the land bearing Khasra No.207, Village Okhla, New Delhi Agra Canal that the said land belongs to the Irrigation Deptt. Govt. of U.P. and the said persons should remove their goods and malba from the said land within a month failing which the said land would be vacated with the help of Police Force.

(2.) IT is the contention of the petitioners that their houses do not fall in Khasra No.207 but they were being sought to be dispossessed in pursuance to the notice aforesaid. They, thus sought to restrain the respondents from dispossessing the petitioners on the pretext of clearing the canal land bearing Khasra No.207.

(3.) NO additional affidavit has been filed. The counsel for the respondents seeks further time to file the same.