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The Bombay High Court, was looking into a Public Interest Litigation filed by activist Surendra Dhavale (earlier inthe year 2009).The PILsought demolition of illegal structures put up by several influential people in Alibaug beachfront, Raigad, violating the coastal zone authorities norms and without proper permissions. In the present scenario concern was expressed over the manner in which the State government was dealing with the demolition of the said properties.
A division bench of Cheif Justice Pradeep Nandrajog and Justice Bharati Dangre critisized the government for the undue delay in eradication of the illegal uctures. The court also condemned the decisions of lower courts that granted injunctions against such demolition.However, the High Court also indicated towards the several other orders passed authorizing such demolition, inspite of which the State Government remained inactive in favour of such orders of demolition.
The court while further condemning the delay caused by the Government by way of issuance of notices to such people strictly questioned, "When demolition orders have been issued, what is the point of issuing notices at this stage ? Have them demolished. Why are you giving them a protective cover ?"
The demolition of all illegal structures not having any protective orders in favour was ordered along with placing on records of the status quo of such orders passed in favour of the demolition.
Out of the 159 illegal structures, 24 have been demolished and around 111 have obtained status quo orders. The matter is posted for furthur hearings on 29 August.
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