MAHABIR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 22/10/2021 (Annexure-11 to the writ petition) passed by the respondent no.2, whereby the petitioners' representation has been rejected, directing them to vacate the respective rented commercial premises within 15 days, without considering that they are ready to deposit entire arrears as well as to fulfil all the terms and conditions as may be imposed by the respondents.

(2.) Heard learned counsel for the parties and perused the materials available on record.

(3.) The petitioners earlier approached this Court twice by filing writ petitions being W.P.(C) No.681 of 2013 and W.P.(C) No.6741 of 2019. The earlier writ petition i.e. W.P.(C) No.681 of 2013 was disposed of vide order dtd. 13/2/2013 giving liberty to the petitioners to submit fresh representation in pursuance of the impugned notice and on receipt of the same, the respondent authorities were directed to consider it in accordance with law within three months. It was also observed, inter alia, that till the said decision is taken by the respondent authorities, no coercive step shall be taken against the petitioners.