- (1.) SUPPLEMENTARY affidavit filed today, is taken on record.
(2.) HEARD Sri K.K.Roy, learned counsel for the petitioners and Sri Ajeet Kumar Singh, learned counsel for respondents no.3 and 4 and the learned Standing Counsel appearing for respondent nos. 1 and 2. By means of this writ petition the petitioners have prayed for quashing the order dated 2.1.2013 passed by respondent no.4 directing the petitioners to vacate the shop in question being Shop Nos. 69 and 70 situated at Leader Road within two days. The order mentions that the construction of the shop nos. 69 and 70 of Leader Road on Sarak Patri which was allotted to the petitioners. It has further been observed in the order that due to shop in question, there is hindrance in the traffic in the ensuing Kumbh Mela where the traffic shall be heavy. It has become necessary to remove the Gomti in public interest.
(3.) LEARNED counsel for the petitioners challenging the order contended that the shops were not constructed on the road patri and the rent is being received regularly by the Nagar Nigam. He has referred to the receipt dated 3rd December, 2012, filed as Annexure -14 to the writ petition.;