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Judgment
N.Nagaresh, J
The petitioner, who is managing the property covered by Ext.P1, has filed this writ petition seeking following reliefs:
“a) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents not to encroach or enter into the property covered by Ext.P1 Deed other than in accordance with law.
b) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents to issue notice to the petitioner and to take the measurement on the basis of resurvey plan with respect to the property covered by Ext.P1 if required to demolish the structures and the compound wall situated in the property covered by Exts.P1 to P3.”
The learned Government Pleader, on instructions, submits that the respondents have no intention to illegally encroach in any property and if any steps are taken against the petitioner's property covered by Exts.P1 and P2, it will be with due notice to the petitioner and after conducting survey.
Recording the said submission, the writ petition is disposed of.