SMT. NEETI AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This order shall also govern the disposal of connected writ petitions bearing W.P. No.23623/2018.

(2.) Regard being had to the similitude in the controversy involved in the present case, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. For the sake of convenience, the facts are being narrated from W.P. No.23619/2018.

(3.) The petitioners have filed the present petition challenging the order dated 26/09/2018, passed by the respondent no.3 by which the petitioners are directed to remove the illegal construction.