SALIL KUMAR RAI,J. - (1.) Heard the counsel for the parties.
(2.) In view of the order proposed to be passed, no counter affidavit is being called for and the writ petition is disposed of on the basis of records annexed with the writ petition itself.
(3.) The present writ petition has been filed praying for a writ of mandamus commanding the Deputy District Magistrate not to demolish the fencing of the petitioners made around their plots.;