April 9,2018:
On Monday, Supreme Court has asked Centre, Delhi Government and other authorities to not make unauthorised construction and sealing of illegal structures in the national capital “political” issues.
Apex Court Bench comprising Justice Madan B Lokur and Justice Deepak Gupta made the abovestated observations after Additional Solicitor General ANS Nadkarni, appearing on behalf of Centre submitted before SC Bench that they had held meetings with all the agencies concerned and they had proposed to constitute a special task force for monitoring all the issues arising out of unauthorised constructions.
Bench has asked Authorities to look into the aspects of fire safety, especially in schools, and the massive depletion of groundwater while proceeding in the matter.
SC Bench has made it clear to Authorities that health of the citizens of Delhi was much more important than profit and they would have to deal with issue in a holistic manner.
Matter has now been posted for further hearing on April 18,2018.
SC Bench had on April 4 rapped Centre, Delhi Government and Civic Agencies for their failure to stop unauthorised constructions in the national capital, saying that “lungs” of the citizens, especially children, were “damaged” due to inaction of the authorities.
Supreme Court is hearing arguments on validity of the Delhi Laws (Special Provisions) Act, 2006 and subsequent legislations which protect unauthorised construction from being sealed.]
Source PTI
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