Supreme Court: The Division Bench comprising of AK Sikri and Ashok Bhushan JJ., in an order stated that ‘there cannot be any “blanket ban” on holding protests at Jantar Mantar and Boat Club in Delhi along with other parts of Central Delhi.
In an order by NGT in Varun Seth v. Police Commissioner, Delhi Police; 2017 SCC OnLine NGT 65, as reported, all the protests around Jantar Mantar area were banned due to rise in violation of the environmental laws, reason being the dharnas and protests taking place on the Jantar Mantar road.
The Supreme Court addressed the plea filed by an NGO seeking direction for the removal of ban for the said order by NGT. Therefore, Supreme Court by removing the ban directed the Delhi police to frame guidelines in this regard within a period of 2 weeks.
[Source: ANI]