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UP Government criticised for filing draft report on protection and preservation of Taj Mahal: SC

Supreme Court: The Division Bench comprising of MB Lokur and Deepak Gupta JJ., questioned the Uttar Pradesh government’s concern in the matter on the submission of a draft report of the vision document on protection and preservation of the Taj Mahal, a UNESCO World Heritage site.

The Supreme Court bench condemned the submission of draft report of vision document on the protection of the Taj Mahal by asking the State government that: Why have they filed the draft? Are we supposed to vet it? Is it our job to vet it? The Court also stated that Archaeological Survey of India,  responsible for protection of the 17th-century monument was not consulted in framing the draft report is in itself a surprising fact.

Further, the Apex court also asked the state government to supply the draft report to a panel of conservation experts, including INTACH (Indian National Trust for Art and Cultural Heritage), for their comments.

The matter in regard to the draft report has been listed for 28-08-2018.

[SOURCE: PTI]

 

 

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