M.Katju, J. - (1.) This petition furnishes a typical instance of a widespread malady which has infected our Society and the body politic, namely the belief in the rich and mighty of our country that they arc above the law.
(2.) By means of this writ petition the petitioners have prayed for a mandamus directing the respondents not to demolish the houses in Jangjeet Nagar, Agra or the houses of any individual member of the petitioner Society and to regularise the colony of the petitioners on payment of compounding fee.
(3.) The petitioner No. 1 is a Society registered under the Societies Registration Act. It purchased land from agriculturists, which is recorded as abadi land. On that land the Society members have constructed residential houses and the colony is known as Jangjeet Nagar. The Society has 200 members, all of whom have been allotted plots in the colony. It is alleged in Paragraph 3 of the petition that out of them 100 have constructed full-fledged houses and are residing therein and the remaining have raised boundary walls with gates. It is alleged that it is a post locality inhabited by Advocates, Engineers, Army Officers, Bank Managers, Government Employees etc., with Public Schools etc. The petitioner Society has developed the land as stated in Paragraph 6 of the petition.;