- (1.) Heard.
(2.) It is submitted by Mr. Sen, learned counsel appearing for the petitioner that the encroachment from 30 1/2 decimals of land was removed. Thereafter, it is said that petitioner has encroached 30 sq ft. and then again 14 1/2 decimals of land. He also submitted that petitioner is concerned only with the lands purchased by the petitioner, as per the sale deeds, for which a fresh measurement should be held in presence of the petitioner by taking a correct survey point.
(3.) Counsel for the State on the other hand submitted that after removal of the earlier encroachments, petitioner made repeated encroachments and therefore the same is sought to be removed. He further submitted that it has to be verified whether the sale deeds of petitioner includes any public/government land or not He also submitted that petitioner cannot direct the respondents as to how survey points are to be taken.;