(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioners have sought directions for the respondents to take action against the alleged illegal and unauthorised encroachment/construction carried out at Shop Nos.A-4 to A-9, Tilak Market, Ramesh Nagar, New Delhi-110015, which are stated to have been allotted by North DMC under the Tehbazari Scheme.
(2.) At the outset, Mr. Pradeep Mishra, learned counsel appearing for the petitioners, submits that he is no longer authorised to appear in the matter.
(3.) Neither the petitioners nor any representative authorised to appear on their behalf is present.