Supreme Court: The Court agreed to hear the Uttar Pradesh government’s restoration plea against its order to demolish a multi-level car parking facility being built within a kilometer of the Taj Mahal. The hearing will take place on October 27, 2017.
State’s counsel Aishwarya Bhati told the bench headed by J. Chelameswar, J that she could not appear before the court yesterday when the matter was called up for hearing before a bench headed by Justice Madan B Lokur, due to which the demolition order was passed.
The Court had, on 24.10.2017, ordered demolition of the parking lot, being constructed near the eastern gate of Taj Mahal while hearing the petition filed by environmentalist M C Mehta, has been monitoring development in the area to protect the Taj Mahal from the ill effects of polluting gases and deforestation in and around the area.
Source: PTI