- (1.) We have heard learned counsel on both sides.
(2.) It is urged on behalf of the petitioners that the structural changes brought about by the petitioners in respect of the building do not amount to 'construction' and that, at all events, no notice had been served on them before the impugned orders were made.
(3.) We reject both the contentions. There is no justification to hold that service was not effected. As to the nature and extent of structural changes, the tribunal relied upon the report of Sri V. P. Gupta, Assistant Engineer-cum- commissioner to reach the finding that the structural changes brought about, having regard to their nature and extent, did constitute 'constructions' unauthorisedly made. We, therefore, find no merit in the special leave petitions which are accordingly dismissed.;