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The Supreme Court recently while disposing a petition expressed its hope that the central government will take steps to implement the law to deal with all issues of bandhs/hartals/agitations and consequent destruction of private and public property. The law proposed a long time ago, but has not been implemented till now.
The court was hearing a petition filed by an advocate seeking adequate compensation for the damages suffered by public due to these events. He further submitted that that ample compensation has not been provided in many case and this has led to the violation of fundamental rights of the people. The petition further asked for the implementation of guidelines issued by this court in Destruction of Public and Private Properties, In Re vs State of Andhra Pradesh and Others.
The petition stated that the petitioner has himself faced the perils of strikes, as he has to spend more than 12 hours on road to reach his home after his surgery in May 2012.
The central government in response to the petition stated the government has already began the process for the implementation of the guidelines. A proposed draft has already been published on the website inviting response form the stakeholders. The government assured the court that it is taking all the necessary steps to ensure that strict criminal action will be taken against those who are involved in such activities.
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