Vijender Jain, J. - (1.) CM No. 1442 of 2008 is allowed. Better particulars are taken on record.
(2.) CM No. 1466 of 2008 is allowed. Annexure P -13 is taken on record. Counsel for the petitioners has contended that the land of the petitioners is being taken by the respondents without being formally acquired.
(3.) WE have perused the affidavit filed on behalf of the respondents wherein a categoric statement has been made that no private land is being taken by the respondents. The land which is under encroachment, the encroachments have been removed to beautify the embankment of Holi Bein.;