Rajesh Balia, J. - (1.) HAVING heard learned Counsels for the parties and perused the additional affidavit, in our opinion no further directions are required in the matter.
(2.) THE petition was filed as a Public Interest Litigation for the following relief: A writ, order of direction in the appropriate nature may kindly be issued in favour of the petitioners and against the respondents restraining them from construction of the road in the Johar Paitan land as it described in Annexure -1 and ordering the respondents to restore the Johar Paitan to its original position. The said Johar Paitan is situated in village Shivpur Chak 4 E Badi admeasuring 10.800 hectares of land in Murabba Nos. 48 and 49. The petition was filed apprehending that a 'Pacca' road is being constructed through the said Johar Paitan and therefore, the aforesaid relief was claimed.
(3.) BY way of ad -interim relief by order dated 05.05.2005, the respondents were restrained from constructing 'Pacca' road at Johar Paitan as indicated in Annexure -1.;