P. Sam Koshy, J
1. Challenge in the present writ petition is to the order Annexure P/1, dated 15.10.2019 whereby the respondent No.3 has ordered the petitioner for
removing the alleged encroachment of the petitioner.
2. According to respondent No.3, the said land is required for the purpose of construction/widening of Tatibandh-Hirapur Four lane road.
3. The contention of the petitioner is that, the petitioner is the owner of said property by virtue of sale deed executed as early as on 09.09.2010
(Annexure P/2). The petitioner had purchased the said land from one Nirmala Devi Upadhyay, who, in turn, purchased the said property from one
John Peter in the year, 2009. The counsel for the petitioner also refers to report of the Revenue Inspector dated 22.09.2015 which would show that
the said land was private land owned by John Peter which was subsequently sold to Nirmala Devi Upadhayay and Nirmala Devi Upadhyay, in turn,
have sold it to the present petitioner.
4. According to the petitioner, the said land is purely a private land and therefore the said land could not have been got evicted by the officers of the
Public Works Department. According to petitioner, even if the government wanted that land for the purpose of construction/widening of the road, the
procedure under Land Acquisition Act should had been adopted and the petitioner should had been suitably compensated. They cannot forcefully evict
the petitioner from the land, of which the petitioner is the exclusive owner without following the procedure of law.
5. Given the said facts and circumstances of the case, this court is of the opinion that ends of justice would meet if the petitioner approaches the
respondents No.3&4 by making a detailed representation in respect of the title and ownership of the land, who, in turn, after due verification, shall
consider whether the said land is petitioner's private land or not. In case, if the petitioner's land is a private land, then appropriate proceedings under
law should be drawn before evicting the petitioner and in case if the petitioner is entitled for compensation, appropriate compensation also should be
paid to the petitioner before initiating eviction proceedings.
6. Let the petitioner approach the respondents No.3&4 within a period of 10 days from today who, in turn, shall take appropriate steps in accordance
with law. Till a proceeding as per law is not taken by the respondents No.3&4, the respondents would be restrained from taking any eviction
proceeding in terms of order dated 15.10.2019 (Annexure P/1) so far as petitioner is concerned.
7. With the aforesaid observations, the writ petition stands disposed of.
8. Certified copy today itself.
