- (1.) Learned counsel for the CCL-BCCL submitted that it is true that in order dated 07th September, 2011, this Court has taken note of the encroachments over the dwelling units and the plots of land under unauthorized occupation of the public sector undertakings. So far as CCL is concerned, as on 31st December, 2011, there were 14078 dwelling units under unauthorized occupation, out of which against 10398 unauthorized occupants proceedings have initiated for eviction under the provisions of Public Premises (Eviction of Unauthorized Occupants) Act, 1971 and in those 10398 complaints, against 4091 unauthorized occupants eviction orders have been passed and 919 quarters got vacated. The plots which were shown under the unauthorized occupation is 6960, out of which against 4315 complaints have been filed, wherein in 2210 number of cases eviction orders have been passed and 36 unauthorized occupants of plots have been evicted.
(2.) The action taken by the CCL remained unexplained as why the complaints against some of the encroachers have not been filed and less execution of order of eviction is also absolutely unsatisfactory.
(3.) For BCCL, it was reported that 18100 unauthorized occupants are occupying the dwelling units of the BCCL and 31223 plots are being occupied by the unauthorized occupants. Whereas as per BCCL, as on 20.01.2012, 25730 number of eviction cases have been filed against the unauthorized occupants and notices have been issued to 6877 unauthorized occupants wherein in 3950 cases eviction orders have been passed and 831 unauthorized occupants have been evicted after execution.;