RAJNEESH MISRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Today, an Intervention Application has been filed on behalf of Jharkhand Chamber of Commerce and Industries. It is a happy development that the Captains of industries has chosen to come to Court. It was put to the counsel appearing for the Chamber of Commerce that the Chamber of Commerce, as a protector of the business communities' interest, has also responsibility for safeguarding the interest of the society at large. The grievance raised was that some forceful action is taken against the alleged encroachers in the shape of wrong assessment, which is not rightful. It was put to the counsel for the Chamber of Commerce that if the Chamber of Commerce is prepared to take upon itself that all those who are encroachers will be persuaded to vacate the unlawful encroachment and all those who are in possession of the land other than their rightful title land will be persuaded by the Chamber of Commerce to vacate the same, this Court would be happy to entrust the responsibility to the Chamber of Commerce and extend all lawful resources to the Chamber of Commerce so that it can accomplish this social responsibility for the city and also for the whole of the State.

(3.) Learned Counsel for the Chamber of Commerce wants time to seek instructions from his client. For this purpose, the matter will be taken up on Monday (14.3.2011).