- (1.) Heard Sri S.K.Tripathi, learned Advocate holding brief of Sri N.K.Mishra, learned counsel for the petitioners, Sri A.K.Pandey, learned counsel for the respondent nos. 3,4 and 5 learned Standing Counsel for the State respondents and perused the record.
(2.) By means of present writ petition, the petitioners have assailed the order dated 27th January, 2020 passed to vacate the premises of the shop in question on the ground that it become 30 years' old and has reached to dilapidated condition.
(3.) Assailing the order impugned, it has been argued by learned counsel for the petitioners that on 27th January, 2020 notices were served upon the petitioners to which they had submitted a detailed reply on 07th February, 2020. However, same has remained in unheard and respondents have in a hurried manner proceeded to demolish the shops on the ground that the passage of the civil court building has to be cleared.;