JUDGEMENT
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(1.)These two petitions, Writ Petition No. 1629/11, Sunil Kumar v. State of M.P. and others and Writ Petition No. 1630/11, Baldev Singh Bhadoria v. State of M.P. and others, have been registered on the basis of letters sent to Hon'ble the Chief Justice. In Writ Petition No. 1629/11 the letter has been written by one Mr. Sunil Kumar resident of Hanuman Chouraha, Gwalior and in Writ Petition No. 1630/11 the letter has been written by one Baldev Singh Bhadoria, resident of Sewa Nagar, Gwalior. Hence, both the writ petitions have been registered as letter petitions and have been tre(sic)ated as Public Interest Litigation.
(2.)A notice was handed over to the Additional Advocate General, Gwalior and on behalf of the State, I.A. No. 1748/11, an application for taking certain facts on record has been filed.
(3.)In the present matter number of applications for intervention have also been filed. In all the intervention applications and the letter petitions the petitioners have complained in regard to demolition of their houses and properties. The petitioners and interveners have further submitted that they are owner of their properties and under anti-encroachment drive without issuing notice or giving any opportunity of hearing the State Administration and the Municipal Corporation have marked their buildings/properties in red colour and directed them to remove certain portions of their buildings/properties.
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