- (1.) HEARD learned counsel for the parties.
(2.) CERTAIN petitions have been filed showing certain encroachments on different roads. All these petitions will be subject matter of scrutiny by the R.R.D.A. and Municipal Corporation and they will decide regarding the grievances raised in these petitions and report to the Court about their decision by Monday of the next week. A grievance was raised by one of the lawyers who is practicing in Debts Recovery Tribunal. The Tribunal is situated at a place where there is no parking space. It was for the D.R.T. Officials/Central Government to decide where they hold their Courts but it is expected that they will understand the requirements of the lawyers who are appearing there that they house their Courts at a place keeping in view the convenience of the lawyers but these questions have to be addressed by the D.R.T. This Court will however not make any observation in this regard. A grievance is raised that some violence is being made by the State Police. The State counsel is instructed that violence will not be used while removing the encroachments. The State counsel's response is that the reaction is expected from the violators because first they encroached the city's land and now when their encroachments are being removed, they are showing resistance. It is expected from a very matured city like Ranchi, which has a glorious past of being treated as the hill station, that the citizens should behave in disciplined manner where a wrong is being corrected.
(3.) R.R.D.A. has filed progress report which looks bulky but the work which has been accomplished so far requires much to be desired. One week further time is prayed on behalf of the Axis Bank for clearing the Chest etc. which is lying there. One more week is granted to them for doing the needful.;