Writ petition closed after parties acknowledged that the encroachments had been removed.

The petitioner sought a direction under Article 226 of the Constitution of India requiring respondents 1–4 to remove alleged encroachments by respondents 5–7 in specified survey numbers at Athanancheri Village and to prevent further encroachment

At the hearing, the State’s Additional Government Pleader submitted that the encroachments had already been removed, and the petitioner’s counsel endorsed that submission

1. Whether the Court should direct the authorities to remove the alleged encroachments when the parties submitted that they had already been removed

2. Whether any further order was required concerning preventive measures against future encroachment

The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution of India

The order cites no statute, precedent, or further legal principle; it records the parties’ submissions that the encroachments had been removed and closes the petition on that basis

The Court recorded the State’s submission that the encroachments had been removed and the petitioner’s counsel’s endorsement of that submission

In light of those submissions, it did not consider further directions for removal or prevention necessary and closed the petition

It made no further direction and ordered no costs.