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The Supreme Court expressed its concern about the increasing number of polluting industries around Taj Mahal and the incorrect figures of the polluting industries near Taj Mahal. It highlighted that the vision document for protection of UNESCO world heritage site must be prepared while considering the interest of Taj Mahal and the Taj Trapezium Zone.
The bench stated that no second chance would come to rescue if the authorities do not preserve the Taj Mahal now. The court advised the Project Coordinator of Vision to prepare a document along with other experts while keeping the large picture and interest of the TTZ and Taj Mahal in mind and further asked her to approach the Court in case of any assistance or if any obstacles come across the way.
Several other suggestions which were given by the International Council on Monuments and Sites, the Aga Khan Foundation and INTACH were also considered by the Project Coordinator.
The environment activist, MC Mehta told the Court that he would share his suggestions for the preparation of the document which shall cover the development in the TTZ area around the Taj Mahal and spread over certain districts.
During the hearing, the Bench considered declaring Agra as a heritage city. The state government had been sent a proposal in this regard. On behalf of UP government, it was submitted that the Government would respond in a month.
The court informed that the Archaeological Survey of India(ASI) will also file the Management Plan with the UNESCO within three months.
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