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The SC while hearing the matter regarding discolouration of the Taj Mahal from white to yellow, then brownish and now it has turned green, slammed the UP Government for not taking any strict actions regarding the preservation of the monument. On May 9, the bench comprising of Justice M.B. Lokur and Justice Deepak Gupta criticised Archaeological Survey of India (ASI) for not stating any reason behind discolouration of the Taj Mahal. The ASI after the criticism mentioned many reasons which were not at all justified. To this Justice Lokur slammed the ASI for not taking the discolouration of one of the seven wonders of the world seriously.
The UP Government after being criticised by the bench, presented a first vision document entirely aimed at the preservation of the monument. According to the plan the entire area of the monument should be declared non-plastic zone and all industries in the region must be shut down. Another recommendation in the plan was to introduce pedestrian movement, the Yamuna riverfront should be planned in such a way that traffic is limited and pedestrian movement be encouraged. The government also suggested for not permitting construction on the Yamuna floodplain instead natural plantation must be encouraged.
The bench criticised the government for commencing only one meeting till now. Also, the vision document regarding renovation and revival of the Taj was also not submitted to the bench.
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