ASHOK BHUSHAN, YOGENDRA KUMAR SANGAL, J. - (1.) SUPPLEMENTARY affidavit filed today is taken on record.
(2.) HEARD learned Counsel for the petitioners and learned Standing Counsel. By this writ petition, the petitioner has prayed for a writ of mandamus direct­ing the respondents to comply with the judgment of Hindi Lal Tiwari case in rela­tion to maintenance of Tank. Learned Counsel for the petitioners has pressed the prayer No. 2 only by which a direction to respondent No. 1 has been sought to decide the petitioner's representation dated 27.1.2010 Annexure -3 to the writ petition.
(3.) GRIEVANCE of the petitioner is that respondent Nos. 6 to 12 have unauthorisedly occupied the land of pond being Plot No. 2095-Kha area 2.0200 Hectare. Allega­tion of the petitioners is that pond has been filled up by the aforesaid private respon­dents and they have made certain con­structions over the pond. The further alle­gation is that in spite of applications given to the District Magistrate and other authorities, no action has been taken.;