- (1.) By filing this writ petition, the petitioners pray for quashing License No. 19 of 2008 dated 4.2.2008 (P-13) which, it is stated, having been granted contrary to the provisions of Haryana Development and Regulation of Urban Areas Act, 1975 (in short 'the Act') and the Rules framed thereunder.
(2.) Notice of motion was issued in this case on 18.8.2011 and the matter was adjourned to 2.9.2011 on which date the State counsel raised an objection that the writ petition cannot be entertained because the order under challenge is appealable and it can be challenged in revision also.
(3.) Counsel for the petitioners sought time to address the arguments on the above preliminary objection. Thereafter, separate replies were filed by respondents No. 4 to 10, also raising the above preliminary objection only and not on the merits of the case. At the time of hearing, above objection was again raised.;