FIROZ KHAN Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :-

(2.) Learned counsel for the respondents submits that prior to initiation of any action against the petitioners notices will be served upon them and they shall be afforded opportunity of hearing. It is further submitted that notices upon some of the petitioners have already been served and such notices shall be served upon the remaining petitioners also.

(3.) In light of the aforesaid statement, I deem it fit and hence direct the respondents to issue notices to the petitioners and/or the person who are in actual possession of the property. Upon receipt of the notice, the petitioners shall file their individual reply within a period of ten days alongwith all requisite documents. Upon filing of the same, the petitioners shall be individually afforded opportunity of hearing prior to passing of the final order. Till final order is passed, in respect of each of the petitioners, no coercive steps shall be taken against them. In case the final orders are against the petitioners, then they shall be afforded breathing time of ten days for challenging the order, in accordance with law.