(1.) The present writ petition has been filed for quashing the notice dated 4th October, 2017 issued under the signature of the Respondent No. 3 in Encroachment Case No. 06 of 2016-17, whereby the petitioner has been directed to remove the purported encroachment over Plot No. 729, Khata No. 205, Mouza Hinoo, Thana Doranda, measuring an area of 13.36 decimals.
(2.) This Court vide order dated 6th October, 2017 directed the Respondent No. 3 to appear before this Court along with records of Encroachment Case No. 06 of 2016-17, which was initiated against the petitioner. In pursuant of the said direction, the Respondent No. 3-Circle Officer, Argora appeared before this Court on 9th October, 2017 and on that day the respondent no. 3 was directed to remeasure the petitioner's land vis-a-vis encroached part of the land on 13th October, 2017.
(3.) However, when the case was taken up on 1st November, 2017, it was informed by learned G.A., appearing on behalf of the State, that re-measurement of the petitioner's land could not be done on 13th October, 2017 due to obstruction made by the private Amins brought by the petitioner. However, it was submitted by the learned Government Advocate that the land would again be remeasured on 24th October, 2017.