- (1.) Supplementary affidavit filed today is taken on record.
(2.) The petitioner contends that it is under threat of eviction and demolition of the constructions, standing on plot nos. 188 and 182, in pursuance to the order dated 15.12.2016 passed in PIL No. 53068 of 2013. The contention of the petitioners is that the directions contained in PIL have nothing to do with the petitioners and they relate to different plots and against different persons.
(3.) Be that as it may, in the event the petitioners are being threatened with forcible eviction and demolition of the constructions, the remedy available to the petitioner is to file an appropriate application before the authority itself, which is executing the order dated 15.12.2016 passed in PIL No. 53068 of 2013. If such an objection is filed by the petitioners it shall be duly considered by the authority before proceeding ahead.;