NARINDER KUMAR Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) After addressing us for some time, Mr. Bali submits that for the present the petitioners would be satisfied if the authorities concerned aredirected to take a final decision in the appeals preferred by the petitioners interms of order passed by this Court on 23rd December, 2005 in CWP No.20369 of 2005 and till then no coercive action be taken against the petitioners on account of the alleged misuser of their subject premises.

(2.) The stand of the learned counsel is that the appeals in terms of the said order were preferred on 29th December, 2005. Having regard to the above submission, we dismiss the writ petition as withdrawn with a direction to the authorities Civil Writ Petition No.3934 of 2006 - 2 - concerned/appropriate forum to decide the appeals, stated to be pending before him/them, as expeditiously as practicable and in any case not later than eight weeks from the date of this order. We further direct that the petitioners may not be dispossessed from their premises for a period of two weeks from the date of communication of the order in their respective appeals.

(3.) It goes without saying that we have not expressed any opinion on the merits of the issues raised in the present writ petition and it will be open to the petitioners to urge all these points before the authorities concerned/appropriate forum. Copy of the order be given dasti.