R K MITTAL Vs. STATE OF U P

JUDGEMENT

(1.) This petition furnishes a typical instance of a widespread malady which has infected our society and body politic, namely, the belief in the rich and mighty of our country that they are above the law.

(2.) Heard Sri Murli Dhar, Sri S. Farman Ahmad Naqvi, learned counsels for the petitioners, Sri A.K. Misra, learned counsel for respondents 2 and 3 and learned standing counsel.

(3.) This writ petition has been filed praying for a writ of certiorari for quashing the impugned order dated 18.6.2001, Annexure-1 to the writ petition and for a mandamus direct-ing the respondents to formulate and finalise a comprehensive scheme for compounding and regularising the non-residential user of the residential premises in question. It is also prayed that the respondent be restrained from cancelling the lease granted in favour of the petitioner Nos. 1, 2 and 3 or to remove by force petitioner No. 4.