- (1.) Heard counsel for the parties.
(2.) This Writ Petitions has been filed for mandamus directing the respondents not to remove the shops of the petitioner No.2 and members of the petitioner No. 1 from the Sports Stadium, Meerut.
(3.) The petitioner No.1 is a society registered under Societies Registration Act which claims to have 134 members. There is a Sports Stadium in Meerut city and certain shops were allotted to the members of petitioner No. 1 in that Stadium and certain open land was also allotted. It is alleged that the petitioners have been paying monthly rent. In para 10 of the writ petition it is stated that on 26-5-1998, respondent No.2. District Magistrate, Meerut asked the members of the petitioners society to vacate the premises/shops forthwith. Hence this petition.;