P RAJAMMAL Vs. DIVISIONAL MANAGER HIGHWAYS DEPARTMENT

JUDGEMENT

(1.) Earlier, a Writ Petition was filed in W.P.(MD)No.5199 of 2010 against the notice issued on 10.4.2010 by the second respondent, which came to be dismissed by a Division Bench of this Court on 23.4.2010 categorically holding that if the property is situated in the Highways, there is no impediment for the necessary proceedings to be initiated for removal of the encroachment.

(2.) Further, learned counsel for the petitioners would submit that proceedings issued on 10.4.2010 have been dropped and another notice has been issued.

(3.) Admittedly, such notice is not received. At this stage, the relief cannot be granted. When such notice is received, it is for the petitioners to work out their remedy in the manner known to law.