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Judgment
The present writ petition has been filed seeking following relief (s):-
10.1This Hon'ble Court may kindly be pleased to direct the respondent State to immediately stop the illegal construction going on the village Rawabhata PHN.28/100, Khasara No. 406/9, Rakba 0.015 Hectare or more total Rakba 7.244 Hectare.
10.2To kindly direct the respondent State to immediately stop the illegal construction done on the Government Land.
10.3Issue any other order or orders, writ or writs, direction or directions as this Hon'ble Court may deem fit in the facts and circumstances of the case in favor of the petitioner, in the interest of justice.
Learned counsel for the petitioner submits that respondent No. 2 has initiated an enquiry into the complaint made by the petitioner regarding the construction allegedly being raised by the private respondent over government land. He prays that respondent No. 2 may be directed to conclude the enquiry expeditiously, if not already concluded.
Learned counsel for respondent No. 6 submits that, as per the report submitted by the State authorities, no construction was being raised over the alleged government land.
Learned State Counsel has no objection to the limited prayer made by learned counsel for the petitioner.
Heard learned counsel for the parties and perused the records.
Considering the submissions made by learned counsel for the petitioner, the present writ petition is disposed of with a direction to respondent No. 2 to conclude the enquiry on the petitioner's representation expeditiously, if not already concluded.
Accordingly, the present writ petition stands disposed of.