Jyotirmay Bhattacharya, J. - (1.) This public interest litigation has been filed by the writ petitioners complaining that the National Highway Authority is not taking steps for removal of the unauthorised occupiers from the plots of land which were acquired by the Government for widening the National Highway being NH-6.
(2.) It is complained by the petitioners that even unauthorised occupiers are transferring the lands under their occupation to the purchasers for consideration by executing and/or registering the deed of conveyance.
(3.) We are informed by the learned counsel appearing for the National Highway Authority that the Project Director has already issued a notice to the District Magistrate & Collector of Howrah, requesting for removal of such unauthorised occupiers from those acquired lands so that the widening of the National Highway being NH-6 can be taken up by the National Highway Authority. A copy of the said letter which was written by the Project Director, National Highways Authority of India, to the District Magistrate & Collector, Howrah, on 22nd March, 2017 has already been placed before us.;