As per case facts, the High Court directed demolition of a building constructed by Aarsuday Projects, imposing compensation and initiating proceedings against officials. This was based on allegations that the ... construction was illegal, unauthorized, and on 'khoai' land, violating a previous Supreme Court judgment. Aarsuday Projects, SSDA, and subsequent purchasers appealed. The question arose whether the High Court was justified in its demolition order and penalties, given the land was privately owned, designated for residential use, and permissions were obtained through a process involving various authorities. Finally, the Supreme Court found insufficient scientific evidence that the plot was 'khoai' land, noted the bona fide actions of the developer, and highlighted that the writ petitioners' selective challenge lacked bona fides. The High Court's order was set aside, and costs were imposed on the original petitioners for their public interest litigation.