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Judgment
The petitioners, in this Writ Petition, have prayed for the following reliefs:-
“10.1.That, this Hon'ble Court may kindly be pleased to issue appropriate Writ/ Order/ directions, directing Respondent authorities to act upon the representations (Annexure P-1) dated 26.09.2026 made before Respondent No. 4 and 28.09.2026 made before Respondent No. 2 and 3 and take strict actions against the illegal construction raised by the private Respondent No. 5 and 6 in respect of the subject property.
10.2.That, this Hon'ble Court may kindly be pleased to issue direction/directions to Respondent No. 2, 3 and 4 to demolish the structure concerned, which is illegally raised by the private respondent no. 5 and 6.
10.3That, this Hon’ble Court may kindly be pleased to grant any other relief(s), which is deemed fit and proper in the aforesaid facts and circumstances of the case”
Learned counsel for the petitioners submits that the petitioners have submitted representations dated 26.09.2026 and 28.09.2026 before the concerned authorities, including the Collector, Zone Commissioner and Station House Officer, regarding the alleged illegal construction raised by respondent Nos. 5 and 6 over the subject property. He, therefore, submits that the concerned authorities may be directed to consider and decide the representations in accordance with law.
Learned State counsel has no objection to the prayer made by learned counsel for the petitioners.
Having considered the submissions made by learned counsel for the parties, this Court is of the view that the concerned authorities are directed to consider the petitioners' representations dated 26.09.2026 and 28.09.2026 and decide the same strictly in accordance with law.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With the aforesaid observations and directions, the present petition stands disposed of.