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Taj Mahal is one of the monument of infinite beauty which is on the banks of Yamuna. It was derived from the wife of Shah Jahan and is built with immense love.
Recently, Justice Madan B Lokur of Supreme Court had voice out to UP Government about the matters pertaining to the temporary measures for the protection of Taj Mahal. The Judges of the bench had held that the steps taken towards protection of the Taj Mahal is just temporary and will not last long. It had contended that the state should think out of the box apart from administrative measures and should come out and explore different measures which is for long term. The bench had also claimed that the State Government should take into account about the preservation of the monument for the future generations and also include experts from different fields to take decisions pertaining to the preservation of the monument as it involves a strategy which lasts long. It not only includes different officials but also M C Mehta, the petitioner who took effort for 33 years in order to protect this epitome of love.
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