HARIOM JOSHI Vs. REVENUE DEPARTMENT

JUDGEMENT

(1.) Heard on I.A. No. 5900/2019, an application for hearing during vacation.

(2.) Keeping in view the reasons mentioned in the application, the same is allowed. The case is taken up during vacation.

(3.) The petitioner has approached this Court with apprehension that the respondents are going to demolish his duly constructed house.