MILK PRODUCERS ASSOCIATION ORISS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Leave granted in all the SLPs.

(2.) The Appellants herein carry on business in milk. They have admittedly encroached upon government lands in the town of Bhubaneswar. The State of Orissa intended to evict them. The Chief Minister of the State of Orissa evolved a scheme allegedly for their rehabilitation. The villages selected for carrying out such rehabilitation job were not found to be suitable therefor. As they are sought to be evicted without offering them alternative plots, the Appellants filed writ petitions before the Orissa High Court. In the writ petitions it was inter alia averred :

(3.) The said statements were not denied and disputed in the counter affidavit, as would appear from paragraph 7 thereof which is as follows :