- (1.) The petitioners contend that under the garb of widening of the link road situated in Tehsil and District Chandauli, the Public Works Department of the State Government is encroaching a portion of the land.
(2.) It has, therefore, to first ascertain as to whether possession of any portion of the land of the petitioners has been taken for the purposes of widening of the road. This matter can, in the first instance, be examined by the Collector, Chandauli, who can instruct the Officers to demarcate the portion of land that has been actually utilized for the purpose of widening of the link road and also determine whether any portion of the land of the petitioners has been utilized for this purpose.
(3.) The petitioners may, therefore, file a representation before the Collector, Chandauli for this purpose.;