JUDGEMENT
Debangsu Basak, J. -
(1.) The petitioner seeks removal of encroachment from government land.
(2.) Learned advocate for the private respondents submits that, the private respondents are occupying government land and that, they have applied before the various authorities and that there are proceedings pending before the High Court.
(3.) It appears that, the private respondents are in occupation of land belonging to the State.;
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