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Judgment
The petitioners are aggrieved of the two show cause notices each dated 15.06.2026 issued in the name of Lalu S/o. Abdul Gani, Dak Bunglow Maralian, R. S. Pura, Jammu, whereby the he has been directed to show cause as to why unauthorized construction raised by him be not demolished within a period of seven days.
It is contended by the petitioners that their structures have been marked for demolition under the garb of these notices. Though no interference is warranted as the notices have been issued by respondent No. 2 only to show cause as to why the illegal construction be not demolished, but taking into consideration the stand of the petitioners that under the garb of these notices issued to one Lalu, the construction raised by the petitioners is sought to be demolished as such, this Court deems it appropriate to dispose of the present petition by directing the petitioners to respond to the show cause notices, which are subject matter of the present petition and after considering their response, respondent No. 2 shall take a decision in accordance with law.
Disposed of.