Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents 1 and 2 to act upon the complaint dt. 22-06-2018 by removing the bathroom constructed adjacent to petitioner well and also the illegal constructions namely 2 floor and proposed 3 floor forthwith in the interest of justice, pending disposal of the above Writ Petition No. 2845 of 2019, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following. (The receipt of this order will be deemed to be the receipt of notice in the case).
The Order of the Court was delivered by
Challa Kodanda Ram, J.:— In the meanwhile, respondent Nos. 1 and 2 shall consider the complaint made by the petitioner on 22-06-2018 by following due process of law and take necessary action, if need be there.