CHATTER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) This Court for the past some time is grappling with the menace of encroachments, particularly, those over the forest land, that were highlighted in certain Public Interest Litigations filed before this Court. It was pursuant to directions passed by this Court from time to time, that such encroachers were ordered to be evicted by the competent authorities and aggrieved by such orders, some of them have also filed petitions before this Court.

(2.) On 06.04.2015, this Court in CWPIL No. 14 of 2014, issued the following directions:-

(3.) An attempt was thereafter made by some of the parties to have the aforesaid directions modified, however, this Court while declining such request, passed further directions, as would be evident from para-6 of the order dated 27.07.2015, relevant portion whereof, reads thus: