Tejinder Singh Dhindsa,J. - (1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the COVID-19 situation and as per instructions.
(2.) Challenge in the instant petition is to a show cause notice dated 01.10.2020 (Annexure P-45) issued by the Joint Commissioner, Municipal Corporation, Karnal alleging that the petitioner company has encroached upon certain land of the Municipal Corporation, Karnal. Show cause notice has been issued with regard to vacation of land as also for removal of alleged unauthorized construction raised thereupon.
(3.) At the very outset Court has been informed that pursuant to the impugned show cause notice a final order has been passed against the petitioner company on 18.01.2021.;