- (1.) It is conceded by the counsel for the petitioners that necessary facilities at the sites now allotted to the petitioners have been provided and the petitioners can construct their houses for the purpose of shifting. The counsel for the petitioners now restricts his prayer limited to the extent that some time may be granted to the petitioners to construct the houses as otherwise they will be left on the roads.
(2.) With the concurrence of parties, six months time is granted to the petitioners to construct their houses and shift to the newly constructed houses. The respondents would be at liberty to evict the petitioners in case they do not vacate the same within a period of six months from today.
(3.) The writ petition is accordingly disposed of.;