Arijit Banerjee, J. - (1.) The writ petitioner/appellant approached the learned Single Judge with the grievance that the private respondents have encroached on State Highway and have impeded access to the petitioner's land. The private respondents raised an issue before the learned Single Judge as recorded in an order dated 14th October 2015 that the land in question may not be part of Highway and may belong to the local Municipality.
(2.) A report was called for from the Executive Engineer. However, it appears that such report was not filed ultimately.
(3.) The writ petition came up for final disposal before the learned Single Judge. By an order dated 21st January 2016, the learned Single Judge dismissed the writ petition observing that the dispute between the parties is essentially private in nature. However, the learned judge clarified that dismissal of the writ petition shall not cause any prejudice to the right of the petitioner or the private respondents in any manner to move any competent forum in accordance with law.;