DAULAT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed purported to be in the public interest seeking a mandamus to the official respondents to ensure that no unauthorised constructions were raised on the Ambala Cantt. - Babyal Road and that the premises along the said Road were not allowed to be converted into shops or put to commercial use.

(2.) XX XX XXXX

(3.) It has been pointed out that as the road aforesaid related to a large population living in close proximity to the Ambala Cantt, by permitting unauthorised constructions along the road side and allowing the misuse of the residential purpose for commercial purpose the use of the road had been jeopardised leading to a great deal of hardship to those who were using it.