- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "i. the impugned notice/order dated 10.03.2017 (An.15) may kindly be quashed and set aside; ii. the respondents No.2 and 3 may kindly be directed to process the application of the petitioners for renovation permission expeditiously as early as possible without insisting for conversion charges; iii. Any other order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may be passed in favour of the petitioners; iv. writ petition of the petitioners may kindly be allowed with costs."
(2.) The petitioners are claiming to have purchased a part of the property for which a free hold patta was issued by the erstwhile State on 29.10.1928. The property was purchased by the petitioners in a piecemeal manner and the Municipal Corporation issued an order of sub division dated 13.12.2016.
(3.) The petitioners were running a showroom in the property and the petitioners claim to be using it for commercial purposes since 1988.;