PIL Case Details

This matter arises from the directions issued by the Supreme Court with respect to the removal of illegal religious structures which have come up by way of encroachments on public land, in the case of Union of India and Anr . vs State of Gujarat and Ors . (SLP (C) No. 8519/2006). The Supreme Court directed, inter alia, that no unauthorised construction shall be carried out in the name of temple, church, mosque, gurudwara on public streets, public parls or any other public basi s. It also directed all states to formulate comprehensive policy regarding the removal, relocation and regularisation of said constructions. To ensure implementation of said restrictions, the Supreme Court remitted the above matter to respective High Court s, including the Odisha High Court.