Santosh Hegde, J. - (1.) Leave granted. SLP (C) No. 9827/2002 is delinked from C.A. Nos. 3503-05 of 2003 arising out of S.L.P. (C) Nos. 17203-205/99.
(2.) Heard learned counsel.
(3.) Union of India through Eastern Railway, Calcutta is challenging an order made by Calcutta High Court dated 18-6-1999 in Writ Petition Nos. 12902/97 and 1322/98 pending in the file of the High Court of Judicature at Calcutta. A Division Bench of the said High Court while considering the above noted writ petitions filed before it for seeking eviction of illegal squatters in the railway property, as also areas besides Rabindra Sarobar, directed the State of West Bengal and Railway administration as an interim measure, to provide sanitary facilities to the said squatters. Accordingly following directions were issued :- (1) Cost for the project shall be borne in equal proportion by the State of West Bengal and the Union of India, through railway administration. (2) The State Government authorities, authorities of the railway administration as also the Calcutta Municipal Corporation shall see to it that no further infiltration takes place. (3) After the aforementioned project is completed by the State Government Calcutta Municipal Corporation would see the proper sanitation is maintained. ;