- (1.) Tersenessly, the facts, culminating in the commencement, relevant for disposal of the instant writ petition and emanating from the record, are that Petitioners-Raghbir Singh son of Mohinder Singh and another, purchased the land bearing khasra Nos. 3824/1-3240/1930, vide sale-deed dated 07.03.1991. The site plan (Exhibit "AX") submitted by them was stated to have been sanctioned by the Municipal Corporation, Amritsar (for brevity "the Respondent-Corporation") on 01.04.1991, in view of the provisions of The Punjab Municipal Corporation Act, 1976 (hereinafter to be referred as "the Act"). The Respondent-Corporation claimed that as the construction was not in accordance with the sanctioned plan and the Petitioners have illegally started running Sonu Marriage Palace in the residential area, therefore, notices under Sections 269 and 270 of the Act were issued to them on 20.02.1998 and 05.03.1998 with regard to the illegal construction on first and second floor of the building. Since, the Petitioners did not remove the encroachment/un-authorised construction, so the impugned demolition order dated 04.06.1998 (Annexure P-1) was passed by the Respondent-Corporation.
(2.) Aggrieved by the demolition order (Annexure P-1), the Petitioners filed the appeal, which was dismissed as well by the Additional District Judge, Amritsar(for short "the Appellate Court") by way of impugned judgment dated 24.02.2011(Annexure P-2).
(3.) The Petitioners, Raghubir Singh, partner of and M/s Sonu Palace, still did not feel satisfied and preferred the instant writ petition, challenging the impugned orders (Annexures P-1 and P-2), invoking the provisions of Articles 226/227 of the Constitution of India.;