JASBIR SINGH - (1.) CIVIL Misc. Application is allowed.
(2.) EXEMPTION is granted from filing of certified copies of Annexures R5/1 to R5/5. Civil Misc. Application is allowed. Written statement filed on behalf of respondent No.5 is taken on record.
(3.) THIS writ petition has been filed praying that direction be issued to the official respondents to remove the unauthorized encroachments/constructions raised by the Municipal Council, Sonepat and others over the land which was requisitioned to rehabilitate those who had migrated from Pakistan. It is further stated that over the land in dispute, a Shopping Complex consisting of 66 shops was raised by the Municipal Council and rest of the land was kept vacant for the purpose of parking etc. Those shops were auctioned in the year 1969. In the area earmarked for parking in the open space, the Municipal Council, Sonepat, have constructed ten big shops and 16 small shops. Besides that, the private individuals have also encroached upon the land and constructed their shops. A prayer has been made to remove the unauthorized constructions.;