SURESH SINGH KUSHWAHA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) THIS order shall govern the disposal of all these writ petitions as in all these petitions common question of law and fact is involved.

(2.) PETITIONERS in all these three petitions, have filed these petitions under Article 226/227 of the Constitution of India challenging the notice Annexure P-1, dated 15-5-2006 issued by the Commissioner, Municipal Corporation, Gwalior whereby the Commissioner has informed that houses owned by the petitioners are situated at Hanuman Chouraha and the road at Hanuman Chouraha is very narrow and is creating problems in the traffic hence it is necessary to widen the road and for that purpose such portion of the houses of the petitioners is required. Commissioner has also assessed the compensation for the lands to be acquired by the Municipal Corporation and informed the petitioners to remove their possession from the said portion so that the road can be widened.

(3.) IT is an admitted position of fact that the land which is required by the Corporation for widening the road is owned by private parties, i. e. , present petitioners.