NAVIN Vs. COLLECTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) Heard learned advocates for the parties.

(3.) According to learned advocate Ms.Asit, the petitioners of Special Civil Application No.921 of 2022 are the persons, who have illegally occupied the piece of land and put on unauthorized construction, which is sought to be stopped by the petitioners by way of this petition. However, considering the fact that petitioners of Special Civil Application No.921 of 2022, who are having possession of the land, have made application under Sec. 6 of the Act, 2022 and accordingly withdrawn Special Civil Application No.921 of 2022.