M.Katju, S.L.Saraf, JJ. - (1.) IN view of the decision of this Court IN Uttar Pradesh Shramik Bosti and another v. State of U. P. and others. Civil Misc. Writ Petition No. 14771 of 1997, decided on 2.3.1998, this petition and all connected petitions are dismissed. However, in view of the allegations made IN paragraphs 7, 12 and 13 of the counter-affidavit IN Writ Petition No. 1589 of 1991 that unauthorised persons are IN occupation of the labour colony, we direct the U. P. Labour Commissioner, U. P., Kanpur to either himself or "through Additional Labour Commissioner, Housing U. P., Kanpur to decide which of the occupants IN the Labour Colony, Kanpur are authorised and legal occupants and which are not. All the persons who are living in the colony may make representation giving full facts to the Labour Commissioner and same will be decided within a period of two months. Persons who are found not authorised shall be evicted forthwith. The D.M. and S.S.P., Kanpur will ensure compliance of this order.;