(1.) I have heard Mr. Ray Shivaji Nath, learned Senior Counsel for the petitioners, Mr. J.S. Arora learned Standing Counsel No.6 for the Collector, Gaya and Mr. R.K. Priyadarshi, learned counsel for the Gaya Municipal Corporation.
(2.) THIS writ application under Article 226 of the Constitution of India has been filed for restraining the respondent- Collector, Gaya from demolishing the premises belonging to the petitioners which is a pucca building over holding No. 32, Ward No.2 at K.P. Road, Gaya. The event said to have taken place sometimes in January, 1992 when the Magistrate came to the petitioners' shop situated over the land in question and asked them to demolish the structure within a week otherwise the same would be demolished by the authority on the ground that it was an encroachment over the public land.
(3.) THE respondents are accordingly, restrained from demolishing the structure in question or interfering with the peaceful possession over the structure in any manner whatsoever without giving the petitioners adequate opportunity of being heard.