(1.) W.P.(C) No.5461 of 2018 is filed with a prayer to remove encroachment from a public road, while W.P.(C) No. 40419 of 2016 is filed challenging the action taken by the respondents for dispossessing the petitioner from a portion of property which was allegedly a public road. Since the issues raised in these two writ petitions are with regard to the same stretch, a public road, they are being considered and disposed of together.
(2.) The petitioner in W.P.(C) No. 40419 of 2016 has approached this Court seeking directions to the respondents not to take any steps to cut open any road through his properties or forcibly take possession of any portion of the properties covered by Ext.P2 sale deed. It is the contention of the petitioner that without issuing any notice, steps were being taken to evict him from a portion of his property. An interim order was granted by this Court on 21.12016 which has been extended from time to time and is in force.
(3.) A detailed counter affidavit has been filed in W.P.(C) No.40419 of 2016 on behalf of the 3rd respondent contending as follows: