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A division bench consisting of Chief Justice Sanjib Banerjee and Justice M M Sundres passed an order while hearing a writ petition filed by V Vaira Sekar, observing how unauthorized constructions were mushrooming on revenue land all over the place. The petitioner prayed that a writ of Mandamus be issued directly to all respondents to remove all unauthorized statues along road margins and in public places, within the state of Tamil Nadu and further restrain men/group/public from converting the authorized statues situated in a public place or the road margin as a place of worship/garlanding of said unauthorized statues.
The Court has directed the Government to ensure a sense of discipline, and uniformly demolish any kind of unauthorized construction on revenue land, be it construction of any religious idol or made for political considerations. A status report on the matter must be presented within a fortnight from the date. The Bench ordered that a comprehensive view has to be taken on all illegal and unauthorized constructions in public places all over the State.
The Court remarked how the message has to be sent loud and clear that no illegal set of persons or political bigshot has the right to put up or encroach any public land by putting up any kind of construction without following appropriate procedure and after obtaining due permission from the local authorities in accordance with the law. The Bench also ordered that a copy of the order be sent to the Office of the learned Additional Advocate General for appropriate action. The Learned Additional Advocate General attached to this Bench should represent the State on the adjourned date.
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