A.K. Yog and Ghanshyam Dass, JJ.@mdashIn the instant case, the petitioners have come up with the grievance that recovery certificate issued
against them is illegal and it should not be allowed to be pressed and given effect to in view of the fact that Parishad authorities have not settled the
matter by compromise with respect to illegal constructions made by them.
2. Without going into the legal niceties or otherwise of the case we take notice of the fact that illegal constructions were raised by the petitioners
and there should not be allowed to be settled by compromise and the Parishad authorities have no right to power to settle the illegal constructions
by compromise in liew of money, if nosing larger interest of the public at large. We take judicial notice of the fact that by compromise illegal
constructions particularly of any markets which is adjoining to the roads while the area of the roads can not be increased whereas a number of
vehicles as well as public are increasing manifold yearly and settlement of such illegal constructions by compromise will cause hazardous to the
public life.
3. The petitioners'' representation filed as Annexure-5 on Pages 15, 16, 17 and 18 clearly shows that the businessman of the locality including the
petitioners have not taken care of law and are making illegal constructions adjoining to the road putting the public life in hazard. We cannot
acquiesce such a proposition and the whole illegal construction built in such manner will not be to continue.
4. Having regard to the submissions made on behalf of the petitioners that the illegal constructions were made long back we do not find that the
conduct of the petitioner justifies invoking the extraordinary, jurisdiction of this Court under Article 226 of the Constitution of India. The petition
has no merits and is, therefore, dismissed. Before parting with the case, we would further like to caution the respondents that they should not
compromise the rank illegal construction. Learned Standing Counsel as well as the Counsel appearing on behalf of the Parishad justify the
compromise of such illegal constructions on the basis of Government Orders. If there is any such Government Order permitting the authorities to
settle the illegal constructions by compromise, such Government Orders are illegal, and devoid of any substance and that Government Order does
not deserve to sustain.
5. In view of this, the writ petition is dismissed. However, it is directed that the illegal constructions are to be demolished after the decision by the
concerned authority of State level and no recover}'' should be made with respect to such illegal constructions. A copy of this order be sent to the
Chief Secretary for Information within two weeks.