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Judgment
The petitioners have filed this writ petition seeking direction to
quash the impugned letters dated 06.06.2017 (Annexure P-5 and P-6). The
aforesaid letters have been issued by the Commissioner, Municipal
Corporation, Sonipat. Therein, a reference has been made of decision dated
03.03.2017 in CWP-4437-2017, where this Court had directed that an
opportunity be given to the petitioners before passing an eviction order.
Vide the impugned letters, the petitioners have been directed to appear
before the Commissioner, Municipal Corporation, Sonipat, to plead their
case alongwith documents at 03.00 p.m on 19.06.2017 and 20.06.2017.
Learned counsel for the petitioners states that the petitioners
were not party in the said petition mentioned in the impugned letters. He
further states that the petitioners have filed a civil suit for permanent
injunction for restraining the Municipal Corporation from dispossessing the
petitioners and from demolishing the premises. In the said suit the status
quo order has been issued.
In my view, there is no merit in the petition. The impugned
notices are only show-cause-notices calling upon the petitioners to appear
before the Commissioner, Municipal Corporation, Sonipat alongwith related
documents. No order for eviction or demolition has been passed against the
petitioners. It would be open to the petitioners to appear before the
authorities to plead that orders dated 03.03.2017 in CWP-4437-2017, is not
applicable in case of the petitioners and the petitioners are protected by
status quo passed by the Civil Court.
No ground is made out for interference.
The petition is disposed of.