Jyotirmay Bhattacharya, J. - (1.) This mandamus appeal is directed against an order dated 2nd November, 2017 passed by the learned Single Judge of this Court in the writ petition being W.P. No. 25240(W) of 2017 filed by the writ petitioner/respondent. On a complaint made by the writ petitioner about the encroachment over the property belonging to the National Highways Authority of India the writ Court directed the State- respondent to render police help to NHAI for removal of encroachment from the land belonging to NHAI.
(2.) The legality of the said order passed by the learned Single Judge of this Court is under challenge in this writ petition at the instance of the private respondent.
(3.) Mr. Sarkar, learned advocate appearing for the appellants submits that they have been evicted from their possession over the property belonging to the National Highways Authority of India with police help without following due process of law.;