- (1.) Notice of motion to the respondents.
(2.) On the asking of the Court, Shri K.K. Gupta, Advocate, accepts notice.
(3.) We have gone through the averments made in the present petition. We have also noticed the specific stand taken by the petitioner-Trust that the building violations on account of which, the building in question had been resumed, have since been removed. According to the learned counsel for the petitioner, as of today, no such violations exist at the spot.;