AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjay K. Agrawal, J
Heard.
Learned counsel for the petitioners submits that the persons named in the list Annexure P-2 have encroached upon the Government land and they are obstructing the way of the petitioners to their house, therefore, they be directed to remove the encroachment.
Learned State counsel would submit that this Court in W.P.(C) No.1605/2016, decided on 13-12-2016, at the instance of Surarilal Tamrakar, had already issued direction for removal of encroachment, therefore, no direction is required to be issued, as the encroachment of five persons had already been removed and removal of other five persons is in progress.
In view of the above, the second writ petition on same cause of action cannot be entertained and the same is accordingly dismissed, in limine. However, the State authorities will proceed in accordance with law as stated above. No order as to cost(s).