Supreme Court: In a batch of petitions challenging the ‘bulldozer actions’ against properties of persons who are accused of some crime, the Division Bench of BR Gavai and KV Viswanathan, JJ. directed that there shall be no demolition across the country without seeking leave of this Court, till the next hearing.
The matter has been listed for the next hearing on 01-10-2024.
The Bench also clarified that the said direction would not be applicable if there is an unauthorized structure in any public place such as road, street, footpath, abutting railway line or any river body or water bodies and also to cases where there is an order for demolition made by a Court.
Previously, the Court expressed that guidelines on ‘Pan-India Basis’ would be laid down, so that the concerns regarding demolition of properties of accused persons are taken care of. The Court also sought all parties’ suggestions to frame appropriate guidelines.
For a detailed report on background: [Bulldozer action against accused] SC to frame pan-India guidelines against demolition of property of accused
CASE DETAILS
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Citation: Appellants : Respondents : |
Advocates who appeared in this case For Petitioner(s): For Respondent(s): |
CORAM :
BR Gavai, J.
KV Viswanathan, J.
