KRISHAN Vs. DEPUTY MAGISTRATE-CUM-APPELLATE TRIBUNAL

JUDGEMENT

(1.) Challenge in the present writ petition filed under Articles 226/227 of the Constitution of India is to the order dtd. 6/7/2023 (Annexure P-5) passed by respondent No.1, vide which eviction order from the residential house in question has been passed against the petitioners.

(2.) Sole argument raised by learned counsel for the petitioners is that since the petitioners do not have any other house, thus, the impugned order dtd. 6/7/2023 (P-5) be set aside and the petitioners be permitted to reside in the said house in question.

(3.) This Court has heard learned counsel for the petitioners and has gone through the paper-book.