RAM SARAN Vs. UOI

JUDGEMENT

(1.) The petition has been called out but no one appears for the petitioners to press it.

(2.) Sh. Vishal Sharma, learned ASGI is present for the respondent No. 1 and Sh. S. S. Nanda, Sr. AAG appearing for the revenue authorities.

(3.) The petitioners have preferred this writ petition for quashing of the award passed by the Collector on 21st July 2005 with a further direction that the petitioners should not be evicted from their shops and the land in question.