- (1.) We have heard the learned counsel for the petitioner and the learned Standing Counsel.
(2.) The present writ petition was filed on the strength that the Settlement Officer of Consolidation had granted permission to the petitioner to raise construction.
(3.) It is alleged that the Sub-Divisional Magistrate along with the Station House Officer not only threatened the petitioner but also locked the house of the petitioner from the outside and thus, the petitioner could not finish the construction that was being raised.;