KASTURI DEVI BAHETY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY this petition under Articles 226 & 227 of the Constitution of India, the petitioners are seeking following reliefs: -

(2.) FOLLOWING are the unfolded facts since they have not been disputed by respondents also.

(3.) AFTER passing of the aforesaid order by this Court, the impugned order Annexure P/11 dated 09.03.2005 has been passed by the Appellate Committee of the Municipal Corporation by condoning the illegal construction made by respondent no.5 under Section 308 -A of the Madhya Pradesh Municipal Corporation Act, 1956 (in short, the Act of 1956) by further holding that in terms of the directions given by this Court in the aforesaid writ petition, it is not necessary to dismantle the illegal construction.