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Judgment
This Writ Petition has been filed against the impugned notice dated 30.09.2026 issued by Respondent No.6, the Building Officer of Municipal Corporation Bilaspur, under Section 307 (2) of Municipal Corporation Act, 1956 whereby, the petitioner has been directed to remove his illegal encroachment from the parking area of Om Heights within 3 days.
Learned counsel for the petitioner submits that petitioner no.1 runs a café in the name and style of "SHRI GURU KRIPA CHAI NASTA EVAM CAFÉ". Petitioners have started the aforesaid café only after obtaining the requisite license and registration. Petitioners are also paying requisite taxes to the Municipal Corporation Bilaspur. With the permission of the owner of the property i.e:, respondent no.10 the petitioners have constructed a washroom in the area adjacent to their shop which is within the premises of Om Heights building and that area is different from the parking space as per the approved map.
Learned counsel for the petitioners submits that petitioners have never encroached the subject land and the complaint against them is false and fabricated.
Learned counsel for Municipal Corporation submits that since the petitioners have filed their reply to the impugned notice, they will consider the same and will decide the same in accordance with law, within a stipulated period.
Learned counsel for the State submits that petitoner has been issued notice under Section 307 (2) of the Municipal Corporation Act, 1956.
Having heard counsel for the parties and submission of counsel for the petitioner that they have already filed their reply to the impugned notice and the respondent Municipal Corporation are willing to consider that, this Writ Petition is disposed of with a direction to the authority of respondents to consider the reply filed by the petitioners and decide the same in accordance with law, after giving due opportunity of hearing to the petitioners.
The petitioners are also directed to file relevant documents before the authorities demonstrating that they have not encroached upon the subject land within a week and in turn, the authority of Municipal Corporation is directed to consider the same and decide the matter within 30 days from today.
Till 30 days, respondent authorities are directed not to take any coercive steps against the petitioners.