Allow Cookies!
By using our website, you agree to the use of cookies
A Writ Petition was filed by Advocate Khaja Aizuddin alleging that two Mosque and a Temple existing since a long time at/within the vicinity of the Secretariat Building Complex' Hyderabad, Telangana State are damaged during the demolition process of Secretariat Building.
Previously a PIL was filed at High Court of Telangana, Hyderabad. The High Court had refused to interfere with State Government’s decision to demolish the old Secretariat Building to construct a new building. Further, the Apex Court dismissed an appeal against the order holding that High Court had already rendered the decision on merits.
Later on, the demolition started and allegedly damaged the situated Religious Places therein.
The present plea is concerned with demolition of the Religious places demolished, the petitioner stated in his plea that the demolition amounts to deprivation of citizens’ Fundamental Rights enshrined under Article 14, 21, 25 and 26 of the Constitution of India.
“The Petitioner Submits that the Hon'ble Chief Minister of Telangana who holds the Constitution Power and is appointed under Article 164 of the Constitution of India and is adhered to follow and is governed to act as per the Constitution of India have just merely apologized for the demolition of the Religious Places i.e. Temple and Two Mosques which is evident through the NewsPaPers Clippings and have failed to assure till date that the Government of Telangana will rebuild the TemPle and Two Mosques within the Secretariat Complex Building, Hyderabad either by Passing any executive order or Passing anY resolution in the State Assembly which shall holds legal force in the eyes of law.”
The Petitioner has alleged that the Government has finalized the design for construction of a new Secretariat but there is no discussion, not even a whisper about the inclusion of Two Mosque and a Temple in the plan submitted for the construction of New Secretariat Building.
The Petitioner has prayed through the present plea that the State Government be directed to pass a resolution or an executive order in the State Assembly, making a commitment to Rebuild the Mosques and Temple (Religious Places) within the complex building at the same places where the all the three structures were previously situated.
86540
103860
630
114
59824