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Judgment
Ahanthem Bimol Singh, J
(Through video conferencing)
Heard Mr. N. Surendrajit, learned counsel appearing for the petitioner. Issue notice, returnable within 4 weeks.
Mr. H. Samarjit, learned GA accepts notice on behalf of the respondents No. 1 & 2, hence, no formal notice is called for.
It has been submitted by the learned counsel appearing for the petitioner that the present writ petition is squarely covered by various orders passed earlier by this Court, which are enclosed as Annexure-A/5, A/6 and A/7 to the present writ petition and that the present writ petition can be disposed of in terms of the aforesaid orders.
Mr. H. Samarjit, learned GA submitted that he needs some time to examine the present writ petition and to get instructions from the authorities.
As prayed for, list this case again on 23.11.2021.
In the meantime, it is directed that the petitioner should not be evicted from the land presently occupied him without due process of law.