A.K.GOSWAMI,J. - (1.) By this application under Article 226 of the Constitution of India, 4(four) petitioners call into question the order dated 18.10.2016 issued by the Commissioner, Guwahati Municipal Corporation (for short, "GMC").
(2.) The petitioners are carrying on their business in a building named as Lalsingh Mansion situated at A.T. Road, Guwahati, Assam. They claim to be tenants under Late Guruba-chan Kaur and Late Ikbal Kaur, who are represented by their legal heir, respondent No.7. According to the petitioners, the said building was constructed in the year 1956.
(3.) By the order dated 18.10.2016, the respondent No.2 had held that Lalsingh Mansion is not safe for human habitation because of its dilapidated condition and, therefore, requires to be sealed with immediate effect as a preventive measure for public safety.;