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Supreme Court of India on Monday in its order dated 23/09/2019 in the matter of the Kerala State Coastal Zone Management Authority V. Maradu Municipality & Others by Hon’ble Justice Arun Mishra and Hon’ble Justice S. Ravindra Bhat regarding Maradu flat demolition, Ernakulum, Kerala. The SC expressed its dissatisfaction at the affidavit filed by the Chief Secretary of Kerala and said that no concrete plan has been made to undertake the demolition. The same reflects the intendment not to comply with the order passed by this Court in its true spirit.
The Apex Court said that the order for demolition was passed considering the importance of the coastal zones and the need to preserve such areas. No permission was obtained from the Coastal Zone Management Authority to raise the construction. “Owing to such violation of law at various places, huge devastation has already been taken place in the State of Kerala in the year 2018 with colossal loss of human life and the property,” said the court. The court said that due to these behavior, violation and tortuous action, the entire environment is being degraded and coastal zones are being illegally occupied. Court also stated that it is the right time to take action and make authority responsible for their active connivance in such activities of degrading the environment and violation of the coastal zone regulations also there has to be a concrete plan to save human life and devastation.
The Supreme Court directs the State of Kerala to ensure that a plan is submitted to prevent such violations in the future and also take action against the violators. The state has been asked to list all such illegal constructions which are in “violation of the notification issued by the Coastal Regulation Zone Authority”. The Chief Secretary has to file the affidavit on or before September 27, 2019.
The case is listed for hearing on 27/09/2019.
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