Progressive Lawyers'' Association vs The State of Bihar and Others

In pursuance of our order dated 27-2-97, it is stated that a meeting was held in the office of the Health Commissioner and thereafter a meeting was held in the premises of the P.M.C.H. itself on 4.3.1997. It is stated that a meeting was again held even yesterday.

It is stated that the P.M.C.H. which is a prime institute is plagued with unauthorised constructions in its premises and the occupants of unauthorised constructions are tapping electricity from wires unauthorisedly. The area in and around the hospital is to be cleared from all such unauthorised persons/occupants and such persons are to be shifted from that place. It is stated that assistance of district administration and police help will be required for that purpose. Let the Committee submit its report giving suggestions as well so that direction may be issued to the appropriate authority in that regard.

Mr. Kishore has filed an affidavit of Dr. D.K. Raman, Medical Superintendent of the P.M.C.H., who is also present in Court in person giving list of authorized allottees as also the list of unauthorised occupants and unauthorised constructions made in the P.M.C.H. premises.

Let a notice be published in Hindi Daily ''Hindustan'' and ''AAJ'' informing the concerned unauthorised occupants of the unauthorised constructions in and around the PMCH that such constructions shall be removed forthwith by Patna administration under the orders of this Court. Some time will be given to all such unauthorised occupants to shift from the area in and around the PMCH complex. Hand bills to this effect shall also be published and given wide publicity in and around the area of PMCH. Direction is also issued to the Patna Electric Supply Undertaking and the Chairman of Bihar State Electricity Board to take steps for stopping unauthorised tapping of electricity by electric wires in and around the PMCH complex forthwith.

The report shall be submitted by the Committee within ten days. The work which has been undertaken by the authority concerned in the PMCH shall go on unhindered. The members of the Committee shall also meet before the next date to finalise the report.

To be listed on 19-3-1997.

The notice which we have directed above, shall be published by the District Magistrate, Patna.

A copy of this order shall be given to counsel for all the parties. A copy of this order shall be given to Mr. Shiv Kriti Singh, counsel for the Electricity Board.

We may make it clear that for complying with our order by any authority, the same shall be entitled to police aid and for this purpose direction is issued to the Sr. Superintendent of Police, Patna, for providing police aid to the authority concerned, if so required.