- (1.) LEARNED G.P appearing for the State informs this Court that apart from four cities and the city of Ranchi indicated by this Court in the first order, they have taken steps to get the entire State encroachment free and for this matter, instructions have been issued to all the Deputy Commissioners of all the Districts.
(2.) THIS effort is appreciated, but what is required is follow up action. If the instructions are followed, then only the appreciation recorded hereinabove will have its meaning; otherwise this will only be lip service on the part of the State, if the encroachments in other parts of the State are not removed. The affidavit filed today by the Bokaro Steel Limited is not only not satisfactory, but it shows a tacit colour of nonperformance where it says that only after the removal of encroachment mentioned in Paragraph 7, Paragraph8 will be addressed. This attempt is clearly discriminatory as submitted by Mr. Sohail Anwer and it is a good gesture on the part of Mr. Sohail Anwer, who is representing one of the clients and he has volunteered to remove his encroachment.
(3.) THE State Government and the Bokaro Steel Plant are not only slow but are articulating their submissions before this Court in such a design that the B.S.L is removing the encroachments, but in fact, they are not removing. This situation and the affidavit of B.S.L are not satisfactory. Hence, the affidavit filed by the B.S.L is not accepted as compliance of the order of this Court.;