UMED SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioners herein pray for the hereinafter extracted reliefs.

(2.) When the instant writ petition was listed for hearing on 28/3/2023, the hereinafter extracted order was passed.

(3.) In terms of the said passed order, the respondents filed a detailed reply, relevant contents whereof are extracted hereinafter. 3. That the respondents are quite concerned about the removal of encroachment from the HSVP land. Notices under provision of HSVP Act are issued to the encroachers as and when the issue of encroachment came to the knowledge of HSVP. The same practice was followed in case of killa no. 51/11, 20/1, 20/2, 21 situated in village para, Rohtak. The notice under u/s 18 (i) was issued to the encroachers vide dtd. 5/5/2023. Copy of the said notice is annexed as Annexure R1.