- (1.) Case called out. Heard learned counsel for the petitioner. However, no one appeared on behalf of the respondent-Nagar Nigam, though notice has been accepted by Shri Viek Verma.
(2.) In view of the peculiar facts and circumstances of the case and with the consent of the learned counsel for the parties, writ petition is being finally disposed of at this stage without putting private respondent no. 3 to notice, however, his right to seek clarification/modification in the order, if he feels so aggrieved, is being kept reserved.
(3.) Petitioner has approached this Court seeking a mandamus to command the respondents not to make constructions of a nala illegally from the house of Kapil Arya to Daddupur market and they may be further directed to make construction of the nala at the proper place for where it was sanctioned, i.e., near pulia Daddupur market to house of Rajkumar Fauji.;