- (1.) HEARD the learned counsel for the petitioners and perused the material placed on record.
(2.) THE petitioners had filed a writ petition (No. 3468/2013) as Public Interest Litigation ('PIL'), alleging encroachment over public Guwad of Chak 1 D.B.N. "A" at Stone No. 32/263 by the respondent Nos. 5 to 7. The said petition was placed for admission on 09.04.2013 and a Co -ordinate Bench, after taking note of the submissions made by the petitioners, but without notice to any other party, disposed of the petition with liberty to the petitioners to file a representation to the Collector concerned, who was directed to look into the matter and in case of his coming to the conclusion that there was an encroachment over open and common place, to take action for its removal.
(3.) FROM the record, it is borne out that the said respondent Nos.;