(1.) THE petitioners have admittedly raised illegal and unauthorized construction without seeking prior permission of the Competent Authority. Their houses are sought to be demolished in compliance to the directions issued by this Court in exercise of public interest jurisdiction. The petitioners moved a Review Application which was also declined vide order dated 20.03.2014.
(2.) FACED with this, the petitioners now question the vires of Section 3(a) of the Haryana Management of Civil Amenities and Infrastructure Deficient Municipal Areas (Special Provisions) Act, 2013 (hereinafter referred to as 'the Act').
(3.) WE have heard learned counsel for the petitioners at some length and perused the paper book.