Surya Kant, J. - (1.) THE petitioners are two brothers. They seek quashing of orders dated 09.04.1996, 28.08.1996, 15.11.2010, 04.01.2011 and 19.06.2012 (Annexures P -3, P -4, P -7, P -11 and P -12 respectively), whereby residential House No. 181, Sector 7, Faridabad was resumed and their appeals/revision petition against the resumption order has been dismissed.
(2.) THE aforestated residential site was allotted to the deceased father of petitioners late Sh. Ghanu Ram. The allegation was that in one of the rooms of the residential house, a gift shop had been opened, which amounted to use of residential site for commercial purposes. The case of the petitioners is that after the resumption order was passed or the appeal was dismissed, their deceased father filed an affidavit on 13.03.1997 to the effect that the misuse of the site had been stopped and it stood restored to the residential purposes only.
(3.) THE case of the petitioners is that ignoring that affidavit, eviction proceedings under Section 18 of the Haryana Urban Development Authority Act, 1977 have been initiated after a period of 11 years.;