Supreme Court: The bench of Madan B. Lokur and Deepka Gupta, JJ took suo motu cognizance  of the murder of a woman assistant town planner, who was shot dead by a hotel owner during a Supreme Court-ordered demolition drive at Kasauli in Himachal Pradesh. Expressing shock over the death of Shailbala Sharma on Tuesday, the Court said that this is a serious issue in which a government official has been killed for doing her duty in compliance with the order of the highest court.

The Court had, on April 17 ordered the demolition of illegal constructions at several hotels and resorts in the picturesque Himachal Pradesh town of Kasauli, saying the life of people cannot be endangered for making money. It had observed that the illegal constructions had put the entire city in danger, causing landslides, and ordered the demolition of such constructions. Giving ultimatum to the hotel owners, the Court had said:

“Either you demolish it or we will ask the authorities to demolish it. It is your choice. No instructions are needed. Let the authorities demolish it.”

The Court is likely to hear the matter on 03.05.2018.

Source: The Hindu

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