- (1.) The petitioners are aggrieved by an order of resumption passed by respondent No.5-Estate Officer on the ground that the petitioners had carried out illegal constructions/alterations in the premises. The Appellate Authority dismissed the appeal. The Revisional Authority did not differ with the Estate Officer and the Appellate Authority on facts. The Revisional Authority, however, granted the petitioners an opportunity of remeding the breaches. Paragraph-3 of the said order reads as under:- "3. Learned counsel states that the petitioners are willing to take steps to remove all violations in the building. In the circumstances, the site is restored subject firstly to the conditions that, in inspection after three months from the date of this order, no violations are found in the premises. Learned counsel states that he wishes to apply for regularization of some of the violations rather than removing them. He is at liberty to do so provided that no violation which has not been regularized is found in the premises on the date as mentioned above. If he submits any such application for regularization within a period of 15 days it should be disposed of within one month from the date of application. Secondly, this order a subject payment within fifteen days of the amount forfeited."
(2.) This petition was admitted on 11.05.2001 and an interim order was passed protecting the petitioners.
(3.) Learned counsel appearing on behalf of the respondents has tendered a statement which is taken on record as Mark-X. The same indicates that two violations, namely, construction of wooden mezzanine floor in two shops and reddish granite stone fixed at a particular location, had been removed. The statement, however, records that violations regarding division of two independent units with pucca and wooden partition can be condoned and are sanctionable through a revised building plan subject to approval of the Plan Advisory Committee.;