D.P.Singh, J. - (1.) Pleadings are complete and the counsel for the parties agree that the petition may be finally disposed of under the Rules of the Court.
(2.) Heard counsel for the parties.
(3.) This writ petition is directed against an order dated 12.4.2001, directing the petitioners to remove the illegal constructions and structures from the public premises namely Government class B4, part of survey No. 183/735 situated at BC, Bazar, Meerut Cantt.;