S.J.MUKHOPADHAYA, J. - (1.) IN both the writ petitions, as almost similar orders are under challenge, they have been heard together and are being disposed of by this common judgment.
(2.) PETITIONER Deo Prasad Chakraborty [W.P. (C) No. 5244 of 2005] has challenged letter No. 839 dated 31st August, 2005, issued by the Deputy Development Com -missioner -cum -Chief Executive Officer, District Board, Dhanbad, whereby and whereunder, he has intimated the petitioner that the land, just below the over - bridge, Purana Bazar, Dhanbad, has been encroached by him and thereby, asked him to remove the encroachment or otherwise the District Board will have to remove the same. Further prayer has been made to set aside the order dated 10th August, 2005, passed by the Sub -Divisional Officer, Dhanbad, whereby and whereunder. petitioners of both the writ petitions and some others have been shown encroachers over the land, in question. Petitioners Srimati Bimla Devi and eight others have also challenged the said letter No. 839 dated 31st August, 2005, which was issued in the name of other petitioner Deo Prasad Chakraborty.
(3.) PETITIONERS in both the writ petitions have further challenged the order dated 30th August, 2005, passed by the Executive Engineer, Town Planning Division, Mineral Area Development Authority, Dhanbad, whereby and whereunder, they have been prohibited from making further construction over the land, in question.;