PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "a) That the communication dated 21.08.2017 may kindly be quashed and set aside and so also the consequential actions taken by the respondent authorities. b) That the seal on the doorways may kindly be lifted and the petitioner may kindly be allowed to use all the 3 doorways. c) Any other writ, order or direction which Your Lordship may deem just and proper in the facts and circumstances stated above, in favour of the petitioner may kindly be allowed. d) The cost of the writ petition may kindly be awarded in favour of the petitioner."
(2.) The petitioner is a Company incorporated and registered under the Companies Act, 1956, and is challenging the illegal action of the respondent authorities, whereby without any prior notice or intimation, the respondent authorities inspected the private property in question, which belongs to the petitioner, and in gross violation of the principles of natural justice, proceeded to seal the doorways A, B, and C without any prior intimation/communication/opportunity of hearing to the petitioner.
(3.) The petitioner is engaged in the hospitality business, and the property in question is of 17th Century, and has been purchased by the petitioner in the year 2007. These are two properties, namely, (i) Raas Haveli and; (ii) Keru-Beru Haveli, both owned by the petitioner. There is a Jhalra, which is a public property adjoining the property of the petitioner, where there are these three doorways for ingress and egress of the property owners.;