BARENDRA NATH SAHOO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Mr.K.C.Das, learned counsel for the petitioner, Mr.Suman Sengupta, learned Government counsel for the respondents 1 to 8 and Mr.Atarup Banerjee, learned counsel for the respondents 9 to 11.

(2.) The writ petition has been filed by the petitioner to quash the impugned orders dtd. 4/10/2018 and 1/11/2018 passed by the District Magistrate, Purba Medinipur and to direct the respondents to remove the encroachment over the PWD land in Dag No.175, J.L.No.38, Khatian No.515 of Mouza-Ilan, Police Station ' Egra and also to direct the private respondents to stop construction over the land in question.

(3.) The case of the petitioner is as follows: