- (1.) Heard Sri Ravi Kant, Senior Advocate assisted by Sri Pratik J. Nagar, learned counsel for the petitioner and Sri Pramood Kumar Jain, Senior Advocate assisted by Sri Komal Mehrotra and Sri Randheer Jain, learned counsel for respondent No. 2. Learned counsel for the parties have agreed for final disposal of the writ petition at the outset at the stage of admission.
(2.) The facts and circumstances pleaded and as narrated by the parties gives an impression that it is a case of house grabbing by none other than one time representative of the people.
(3.) The frequent change in house number/municipal number of the house has proved handy in facilitating the grabbing of house.;