AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner has prayed for quashing of the notice dated 28.2.2002, i.e. Annexure -2 issued by the Ranch! Municipal Corporation, Ranchi, whereby the petitioner has been asked to remove the encroachment within a period of one week otherwise the said encroachment shall be removed forcibly and the cost of such removal could be realised from the petitioner. The said notice (Annexure -2) was issued to the petitioner as well as two others but this writ application is confined to the notice issued to the petitioner only. The grievance of the petitioner is that prior to issuance of Annexure -2, the petitioner was not given any notice nor any measurement was made in his presence with regard to the alleged encroachment.
(3.) THE petitioner by his letter dated 11.3.2002, (Annexure -3) addressed to the Administrator, stated that he has not encroached any land of the Corporation and requested that let a measurement be made in his presence of the lands in question but the respondent -corporation did not respond to the said letter of the petitioner.;