INDIAN POTASH LIMITED Vs. STATE OF U.P.

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, we have proceeded to decide the writ petitions at the admission stage without calling for the counter affidavit and both the writ petitions are being disposed of by common judgment as the controversy involved therein is the same.

(2.) Indian Potash Limited (petitioner in Writ C No.28670 of 2016) has prayed for direction in the nature of mandamus directing the respondents not to dispossess the petitioner from Khasra Nos. 154, 155, 159M, 641, 658M, 666, 609, 613, 625, 626, 627, 633, 634, 635/1M, 635/2, 635/3, 635/4 situated at Begampur and Baheri, District Muzaffarnagar and not to demolish the building and structure standing thereon.

(3.) Pawan Kumar and 9 others (petitioners in Writ C No.29782 of 2016) have prayed for prayed for direction to the respondents not to dispossess them from the shops situated over Khasra Nos.154, 155, 159M, 641, 658M, 666, 609, 613, 625, 626, 627, 633, 634, 635/1M, 635/2, 635/3, 635/4 situated at Begampur and Baheri, District Muzaffarnagar and not to demolish the shops and structures standing thereon.