- (1.) A copy of I.A. No. 832 of 2011, which is filed for consideration by the local authorities, be passed upon the learned Government Pleader in relation to Dhanbad. G.P. -II will file its response on the next date.
(2.) REGARDING the question of appointment of competent Town Planner and use of plastic bags in the State, no response has been filed by the State Government. This shows lack of desire to handle these two things on behalf of the State Government. They should file their response by the next date. Attention was drawn of the learned counsel for the R.R.D.A. and the State that this Court on 7.5.2008 passed in C.W.J.C. No. 1852 of 2000 had passed a positive direction that unauthorized multistoried buildings be removed.
(3.) IT appears that if any of the directions contained in this matter was complied with, the direction of this Court would not have been required to be passed for the purposes for which they have been reiterated in the present petition.;