On Wednesday, the High Court of Madras directed Tamil Nadu Govt to reconsider its decision of converting Ex-CM Jayalalithaa's Poes Garden residence into a memorial.
A bench of Justices N Kirubakaran & Abdul Quddhose suggested that the property be converted into the official residence-cum-office of the CM of the state.
The HC also said that Jayalalithaa's niece & nephew, J Deepa & J Deepak, have been declared as her class-II legal heirs & are entitled to inherit her estate.
The Order said that "This court would suggest to the State government to consider making the above property as 'Official Residence-cum-Office of the Chief Minister of the State' instead of converting the property as a 'memorial' as desired by the Govt".
The HC said that the State Govt shall consider & decide the suggestion of this court to avoid making Poes Garden property a memorial by acquiring the property, as it would incur huge expenses to the public exchequer.
It said that "If the State Govt is particular that the property should be made as a memorial - instead of making the entire property as 'memorial', the government may consider making use of a portion of the property to set up the memorial and the rest of the property as 'Official Residence-cum-Office of the Chief Minister of the State' so that the property could be put to better use".
It said that there will be a security threat to them & hence, the State government is directed to provide round the clock security to J Deepa & J Deepak, at their own cost.
The Order said, "For the purpose of payment of security charges, the second & third respondents are directed to liquidate any one of the properties & deposit the same in any of the nationalized banks so that the interest accrued therein could be utilized for paying the security charges regularly, in case they are unable to pay the charges".
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