A CITIZEN Vs. STATE AND ORS

JUDGEMENT

(1.) The instant case has been entertained as Public Interest Litigation in July, 2013 on a complaint received in the Registry of this Court regarding the illegal constructions being raised around the upcoming Railway Station at Katra which were within the knowledge of Katra Development Authority.

(2.) Our attention has been drawn to several orders, especially the order dated 31st December, 2013 wherein illegal constructions stands clarified in the following categories:

(3.) We are informed by learned counsel for the petitioner that despite several orders passed in the writ petition, the official respondents have not taken any steps for ensuring removal of the encroachments or the illegal constructions.