PROGRESSIVE LAWYERS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) 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.

(2.) 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.

(3.) 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.