Yatindra Singh, Vimlesh Kumar Shukla, JJ. - (1.) THESE writ petitions are against the notices issued by the respondents directing the petitioners to remove their encroachment, otherwise proceedings under Public Premises eviction of Unauthorised Occupants Act, 1971 (the Act) will be taken up or they will be thrown out forcibly. These notices are of different dates i.e. dated 17.8.2001, 20.8.2001 and 18.9.2001 but the contents of notices are one and the same. We have heard Counsel for Petitioners and Sri Tarun Verma, Counsel for the Respondents. Counter affidavits have been filed. In these counter affidavits it has been stated that this order was merely notice and in case the possession was not removed then proceedings under the act would be taken. In view of the statement given in the counter affidavit these notices are quashed but the respondents are at liberty to take action afresh under the Act.
(2.) WITH these observations all the writ petitions are disposed of. Let a copy of this order be placed in the record of W.P. Nos. 33637 of 2001, 43479 of 2001, 43496 of 2001, 1527 of 2002, 3408 of 2002 and 4546 of 2002.;