Allow Cookies!
By using our website, you agree to the use of cookies
On Friday the Bombay High Court refused to stay the construction of the proposed Chhatrapati Shivaji Maharaj Memorial observing that the project is a policy decision taken by the state
The bench comprising of Chief Justice Naresh H Patil and Justice GS Kulkarni were considering three PILs seeking interference of court against the proposed Chhatrapati Shivaji Maharaj Memorial in the Arabian Sea at Mumbai.Prof.Mohan Prabhakar Bhide a chartered accountant, and ICWA had approached the high court seeking to scrap this project contending that such a project to be constructed from Public funds, is a waste of taxpayers’ money.
The bench passed a separate order refusing a stay of the project in the PIL filed by the conservation Action Trust, which challenged the environmental and CRZ clearance to the project. The court also rejected interim relief in another PIL filed by Shweta Wagh which had sought a direction to not restrict any fishing activities for designated fishing zones in the project.
86540
103860
630
114
59824