Tejinder Singh Dhindsa,J. - (1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
(2.) The instant petition carries an innocuous prayer i.e. a writ of mandamus to direct respondents No. 1 to 5 to examine the representations dated 11.03.2020, 28.05.2020 and 22.06.2020 (Annexures P-1, P-4 and P-7 respectively).
(3.) This Court has perused the afore-noticed representations. Apparently grievance of the petitioner is that private respondents No. 7 and 8 have constructed a ramp which the petitioner terms as illegal and which is resulting in some water logging.;