Arijit Banerjee, J. - (1.) The writ petitioners have approached this Court by way of the present writ application complaining of unlawful encroachment on the footpath of Bethudahari station road which according to the petitioners is the only road connecting Bethudahari railway station and Bethudahari bus stand situated on National Highway No. 34.
(2.) The petitioners alleged that because of such illegal encroachment, public of the locality find it very difficult to commute between the bus stand and the railway station.
(3.) We have heard the learned counsel for the parties.;