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The Supreme Court on Friday dismissed a petition seeking removal of Maharashtra Chief Minister Uddhav Thakeray from power and imposition of President’s rule in the state.
While dismissing the plea the bench comprising Chief Justice S. A. Bobde, A. S. Bopanna, and V. Ramasubramnian said that the opinion on the imposition of President’s rule in the state has to be taken by the President and not the Supreme Court. Hence the bench stated the petitioner to approach the President directly.
The petition filed by Vikram Gehlot, Rishab Jain, and Gautam Sharma has mentioned that the state machinery is being misused by political parties in power not only to protect the criminals but also to encourage criminal activity being regularly indulged into by such criminals. It stated further that the affairs of the state are not being carried out in accordance with law for the welfare of the citizens and in an honest and sincere manner for the welfare of the citizens.
The petitioners referred to incidents relating to the mysterious death of Bollywood actor Sushant Singh Rajput, threats to actress Kangana Ranaut and demolition of her office, and the attack on former Navy officer Madan Lal Sharma allegedly by Shiv Seva workers.
Seeking directions to impose President's rule, the petition mentioned that if not the whole state, it should be imposed at least in the city of Mumbai and districts surrounding it and put it under the charge of armed forces to ensure safety, well being, and life of common citizens residing in that area.
It stated that due to the various acts of the "police high-headedness" and other state machinery and "gangsterism" resorted to by the members of the ruling Shiv Sena party
The bench, however, noted that “just because an actor was dead, how can President’s rule be imposed in the State.
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