(1.) Heard.
(2.) It is submitted by the learned Senior Counsel appearing for the petitioners that pursuant to the orders passed by this Court in W.P. No.11270/2012 and connected matters, directing the respondent authorities to remove all encroachments from the Madan Mahal hills and the surrounding areas, the respondents have blindly taken up the anti encroachment drive and pursuant thereto have issued the impugned notice to the petitioners, without taking into consideration the fact that the petitioners are not encroachers but are the true owners of the land possessing documents of title and that they have all the necessary permissions and sanctions from the various authorities including the Town & Country Development authority and the Corporation for constructing the hotel.
(3.) It is submitted that the authorities have issued the impugned notice by taking note of the observations made by this Court on 6.2.2019 in W.P. No.11270/2012, wherein this Court has observed that the general instructions relating to treating 24 meters of area adjacent to any road which is of 24 meters or more in width, shall not apply to the area in question which has been reserved for Recreational zones, Lung spaces environmental area, Zoo, Garden, Urban Green area, etc. It is submitted that in such circumstances, as the permission and sanction was granted in accordance with the Master Plan, therefore, the authorities be prevented from proceedings further in respect of the notice issued to the petitioners.