Sujit Narayan Prasad, J. - (1.) The writ petition is under Article 226 of the Constitution of India wherein the notice dated 23.01.2019 issued by Sub-Divisional Officer-cumSub-Divisional Magistrate, Deoghar is under challenge whereby and whereunder the petitioner has been called upon to appear before the said authority on 06.02.2019 and show cause as to why such encroachment shall not be removed.
(2.) Learned counsel for the petitioner submits that the due objection has been made against the aforesaid notice stating therein that the land has not been encroached upon by the petitioner, which is still lying pending.
(3.) He therefore submits that an appropriate direction may be passed upon the said authority to dispose of the aforesaid objection in accordance with law.;