On Monday, the Apex Court sought response from the Maharashtra authority on a plea seeking initiation of contempt proceedings for demolition of a house & shop in Sindhudurg district over alleged anti-India slogan during a cricket match.
The petitioner has claimed the demolition was conducted by the authorities after a frivolous compliant was filed about alleged raising of an anti-India slogan during a cricket match between India & Pakistan during the Champions Trophy held last month.
"Issue notice," a bench of Justices B R Gavai & Augustine George Masih said.
The bench said the plea would be heard after four weeks.
The plea has alleged violation of the apex court's November 13, 2024 verdict on demolition of properties.
The verdict had laid down pan-India guidelines & barred demolition of properties without a prior showcause notice & 15 days' time to the aggrieved party to respond.
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