BHIKHNATH CHHAGANNATH NATHBAVA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The present petition is filed by the petitioner for the following reliefs:-

(2.) The brief facts giving rise to the present petition are as under:-

(3.) Affidavit in reply has been filed on behalf of respondent no.3, at page no.92, wherein, it is contended that present petition is not maintainable as out of four petitioners, shops of petitioner nos.2 and 3 have already been removed on 30/3/2021; whereas, shops of petitioner nos.1 and 4 were removed on 31/3/2021 along with other persons and the authorities have taken the possession of the subject land on 31/3/2021 in accordance with law and in presence of panchas.