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PETITIONER: JAI MANGLA HARIJAN KALYAN SAMITI

       Vs.

RESPONDENT: STATE OF ORISSA & ORS.

DATE OF JUDGMENT:       03/03/1997

BENCH: K. RAMASWAMY, G.T. NANAVATI

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.  We have  heard learned  counsel on both side.      These appeals,  bu special leave, arise from the orders of the  Orissa High  Court,  made  on  March  12,  1996  and September  2,   1966  in   OJC  Nos.   1415/96  and  9123/96 respectively. The  High  Rout  in  the  impugned  order  has directed as under:      "We    direct     the     concerned      authorities to  locate  and  remove      all the  encroachments  inside  the      campus  within  three  months  from      today. If  necessary, assistance of      the police  shall be taken for such      remove,.  The   Superintendent   of      Police in  his affidavit has stated      that in  case police  assistance is      necessary, same shall be provided."      It is contended for the appellants that their tenements are situated outside the campus, but taking aid of the order passed by the High Court they are being forcibly ejected. It is stated  by Mr.  P.N. Misra,  counsel  appearing  for  the State, that action is being taken for ejectment of all those who have trespassed and put up tenements within the compound of the  hospital and  no action  has been  taken,  vis-a-vis those who  are having  the tenements  outside the campus. In view  of   the  specific  stand  taken  by  the  Government, apprehension of  the  appellants that they would be ejected, if  their  tenements  are  really  outside  the  campus,  is unfounded. It  is, therefore,  made clear  that the order of the High Court is perfectly correct as regards the ejectment of all those encroacher having unauthorised huts etc. Within the campus  of the  hospital which  is required  to maintain hygienic conditions.  Therefore, the  action taken  and  the directions   issued are  perfectly in  order.  If  any  such action is  taken, vis-a-vis  those who  are residing outside the campus  by taking  advantage of  the order passed by the High Court, it would be open to them to go to High Court and place the  necessary material  before  the  High  Court  for consideration. The  High Court  would  into  the  individual

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cases and pass appropriate order according to law.      The appeals are accordingly disposed of. No costs.