ANANDILAL HAJARIMAL BHULADA Vs. SHEGAON MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard.

(2.) This application has been filed by about 105 persons who are affected by various steps been taken for development of Shegaon town in pursuance of the directions given by this Court from time to time. According to them, even without issuing any notice their present structures/houses/shops etc. are being demolished in violation of the basic principles of natural justice. We must say it here that there are committees appointed by the State Government and, therefore, it would be appropriate for these applicants to approach the committees with their grievances. The prayer made in this application is only limited and it seeks some direction from this Court to the respondent-authority to consider the representation given by the applicants.

(3.) In view of above, we grant liberty to all the applicants to approach the committees with their respective grievances. If the applicants approach the committees, the applicants would have to produce before the committees the documents in proof of the right that they are seeking to assert in the present matter.