The Division Bench of the Gauhati High Court, comprising Chief Justice Vijay Bishnoi and Justice Suman Shyam has issued a notice to the Assam government in response to a Public Interest Litigation (PIL) requesting that the original structure of the Kamakhya Temple not be altered by the proposed 'Maa Kamakhya Temple Access Corridor'.
The PIL seeks legal directive to prevent the State from proceeding with the construction of a corridor without obtaining prior approvals and clearance from the Department of Archaeology under the Ancient Monuments and Archaeological Sites and Remains Act 1958. This act is likely designed to protect ancient monuments and archaeological sites from damage or destruction due to modern development projects.
The Court considered the facts and circumstances of the case and issued notice to the State of Assam to file their response to the writ petition.
The Court granted two weeks time to file the response and listed the matter on 22/04/2024 for next hearing.
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