ANIL MAHAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing on behalf of the Union of India and perused the record.

(2.) By means of the present writ petition, the prayer on behalf of the petitioner is to quash the impugned orders dated 18.7.1996 and 6.12.1996 (annexure 6 and 7 to the writ petition) passed by the respondents no. 1 and 2 respectively. Further prayer is to issue writ of mandamus directing the respondents not to demolish the construction over the property situated at Taj Road, Agra Cantt, Agra pursuant to the impugned orders.

(3.) On 10.12.1996, the demolition of the property in question was stayed.