The state is planning to build its new secretariat at Irrum Manzil.

A public interest litigation (PIL) petition was filed in the Telangana high court on Monday questioning the decision of the TRS government to demolish heritage buildings at Irrum Manzil. The state is planning to build its new secretariat at Irrum Manzil.

Stating that historical structures must be protected, petitioner J Sankar of Dharmapuri in Jagtial district filed the PIL seeking directions to the state to this effect. Irrum Manzil was built in 1870 by Nawab Safdar Jung Musheer-ud-Daula Fakhrul Mulk & the consent of the heritage committee was essential before demolishing such historical structures, the petitioner said.

Even for carrying out repairs & renovation of these buildings, the nod of the heritage committee was essential, he added. In fact, the state had not even consulted the Indian National Trust for Art & Cultural heritage (INTACH) & Archaeological Survey of India (ASI), he said. “The state has already decided to lay foundation for the new secretariat on June 27. Once that is done, then the officials may at any time demolish the old structures here,” the petitioner expressed his apprehension & sought a stay on demolitions at Irrum Manzil.

Source Link

Picture Source :