•,
<'
"'
,.,_
~-
,_
•·. .
,
·" --l.
"'
·r.
JAi MANGLA HARIJAN KALYAN SAMIT!
A
v.
ST ATE OF ORISSA AND ORS.
MARCH 3, 1997
[K RAMASWAMY AND G.T. NANAVATI, JJ.)
B
Ejectment-Encroachment upon public premiseS""-l.!nauthorised tene·
ments put up within the compound of hospital-Order of High Court to
remove all the encroachments inside the campus-Petitioners contending that
taking aid of the orders of High Court, their tenements which aTe stated to be C
outside the campus are also being remove~Held; Order of High Court is
perfectly co"ect as regards ejectment of encroachers having unauthorised huts
within the campus of the Hospitaf-lf any action is taken against those who
are residing outside the campus they would approach to the High Court which
would consider individual cases and pass orders in accordance with law.
CIVIL APPELLATE JURISDICTION·: Civil Appeal Nos. 1830·31
of 1997.
From the Judgment and Order dated 12.3.96/2.9.96 of· the Orissa
High Court in OJ.C. No. 1415/96 and O.J.C. No. 9123 of 1996.
Anil Kumar Gupta-II for the Appellant.
P.N. Misra for the Respondents.
Mrs. Usha Kumar and Anis Suhrawardy for the Respondent No. 18 .
The following Order of the Court was delivered :
Leave granted. We have heard learned counsel on both sides.
D
E
F
These appeals, by special leave, arise from the orders of the Orissa
High Court, made on March 12, 1996 and September 2, 1996 in OJC Nos. G
1415/96 and 9123/96 respectively. The High Court 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 H
623
624
SUPREME COURT REPORTS
[1997] 2 S.C.R.
A
removal. 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
B 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
Gover__nment, apprehension of the appellants that they would be ejected, if
C theidenements are really outside the campus, is unfounded. It is, there-
fore, made clear that the order of the High Court is perfectly correct as
regards the ejectment of all those encroachers 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
D
residing outside the campus by taking advantage of the order passed by the
High Court, it would be open to them to go to the High Court and place
the necessary material before the High Court for consideration. The High
Court would look into the individual cases and pass appropriate orders
according to law.
E
The appeals are accordingly disposed of. No costs.
R.P.
Appeal disposed o~,
·'·
..,
Lex