- (1.) THE State Government is not before this Court with any definite answer. After so many orders being passed, they have to remove encroachments. It is only brought to the notice that they are only in the process of doing this. This is also being asserted by the counsel appearing for the B.S.L. that they are in the process of removing encroachments.
(2.) THIS stand of both is being countered by filing an Interlocutory Application by Rohit Kumar Choudhary, another Interlocutory Application by Bokaro Zilla Dukandar Sangh and the third Interlocutory Application by Sadanand Sharma. The grievance in these three Interlocutory Applications is that only small fishes are being touched and those, who are big sharks, have not even been looked at. All the big hoteliers and builders, who have tacit consent with those who are in power, have -not even been sounded. There is no Whisper in the work, which is undertaken by the State Government and the B.S.L. about the huge illegal constructions which are in contravention of the terms of allotment of land of the B.S.L. Even it is stated that the B.S.L. has not filed any case for unauthorized occupation of public property against those big encroachers. It is also the grievance in one of the Interlocutory Applications that there had been a large scale modifications in the quarters constructed by the B.S.L. and the maps have been violated. No steps have been taken by the B.S.L. in this regard. On 1st April, 2011 the B.S.L. and the State Government will come out with their proposed action against all those who have been alleged to have violated the terms of allotment of land to B.S.L.
(3.) IT is pointed out by Amicus Curiae that so far the State Government is not conscious of the illegal constructions. They have only been addressing the question of encroachment.;