JUDGEMENT
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(1.)HEARING of this matter was taken up today.
(2.)MOST of the unauthorised constructions are reported to have been removed. It has, however, been stated that only the structures have
been demolished, the bricks etc. are still lying there which may be used
for making similar construction in future. It has also been stated that
the back walls of many such structures have not been demolished. We
direct the District Administration to demolish whatever is left of the
unauthorised constructions and remove the bricks etc. from the places.
(3.)THE District Administration shall consider and submit report as to whether the entire road portion, over which constructions had been
made and have since been removed, are to be utilised for the purpose of
road or flanks can be constructed on sides over which trees etc. could be
planted. Plantation of appropriate types of trees will not only make the
place beautiful and help improve the environment but also prevent
constructions.
It has been stated that although unauthorised constructions have been removed, the electric wires which were being used for consuming
electricity inside those constructions are still hanging loose and some
people are still using electricity during night hours. We had earlier
given direction to the PESU to remove/disconnect all unauthorised
electric connection/installation. We would reiterate our aforesaid
direction and give two days' time for such removal/disconnection.
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