Prashant Vasantrao Salunke vs Union Of India Through Secretary ...
2026 Latest Caselaw 5387 Bom

Bombay High Court

Prashant Vasantrao Salunke vs Union Of India Through Secretary ... on 21 May, 2026

                                                                  1-PIL-20-2026 (C).doc


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIRCUIT BENCH AT KOLHAPUR
                  CIVIL APPELLATE JURISDICTION

                   PUBLIC INTEREST LITIGATION NO. 20 OF 2026

                      Prashant Vasantrao Salunke
                               VERSUS
     Union of India Through Secretary Ministry of Culture And Ors.

                                ...
Mr. Yuvraj Narvankar,Advocate for Petitioner.
Mr. Vijay Killedar a/w Mr. Shivraj Jagadale and Mr. Rahul Rote for
Respondent Nos.1 to 4.
Mr. Kedar lad a/w Ms. Indrayani Patil for the Respondent No.10.
Mr. Dhairyasheel Sutar a/w Mr. Samiulla Patil for the Respondent
No.11.
Mr. R.P. Kadam, AGP for the Respondent-State.
                                ...

                                   CORAM :        SACHIN S. DESHMUKH, J.

                                   DATE       :    21st MAY, 2026
                                                  [VACATION COURT]
P. C. :

1. In view of the orders of this Court dated 6th May, 2026, 8th

May, 2026 and 15th May, 2026, sufficient time was granted to the

concerned Respondents to present their response. However, even

today, no reply or affidavit has been filed on behalf of the concerned

authorities.

Sajakali Jamadar                     1 of 2





                                                              1-PIL-20-2026 (C).doc

2. In the aforesaid circumstances, Respondent No.3 shall remain

personally present before this Court on the next date of hearing.

3. This will not preclude the concerned respondent from filing an

affidavit placing on record the status report/action taken report,

inter alia, indicating: (i) present conditions of the monuments;

(ii) the proposed measures for conservation of such sites; (iii) the

financial allocation and sanctioned budget for the said purpose; and

(iv) time frame ensuring the completion of works and steps taken

from time to time in that regard along with the designated

authority, responsible for the implementation of these directions.

4. The aforesaid status report/action taken report shall be

accompanied by a comprehensive affidavit of the concerned

authority and shall be filed before the next date of hearing.

5. Stand over to 18th June, 2026, to be listed 'High on Board'.

6. Apart from the above, further compliance affidavit shall be

filed at periodic intervals of every two months, indicating the

progress, till completion of the proposed measures.

                                        [SACHIN S. DESHMUKH, J.]




Sajakali Jamadar                   2 of 2