- (1.) Heard learned Counsel for the petitioners, Sri Gopal Kumar Srivastava, learned Standing Counsel for the State-respondents and Sri G. Haider, learned Counsel representing respondent Nos.6 and 7.
(2.) The petitioners are aggrieved by a notice issued by the Executive Officer, Nagar Palika Parishad, Bahraich dated 29.1.2018 (Annexure - 1 to the petition) under Section 263 of the U.P. Municipalities Act, 1916 requiring the petitioners to vacate the building, which is in a dilapidated condition and is likely to collapse any time, within a week so that the building may be demolished.
(3.) Initially, the argument raised by the learned Counsel for the petitioners is that the said notice of Executive Officer is based on no material as there was no report.;