P.L.VISHWESHWAR RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have filed the present Public Interest Litigation challenging the continuation of the demolition of the present Secretariat buildings by the respondents, in order to construct a new Secretariat building in the same campus.

(2.) Mr. Prabhakar Chikkudu, the learned counsel for the petitioner has raised the following contentions:-

(3.) On the other hand, Mr. B.S. Prasad, the learned Advocate General, submits that due to the pandemic, a Cabinet meeting could not be convened. However, on 30.06.2020, by circulation, the issue with regard to the construction of a new Secretariat was circulated to the Cabinet Ministers. And the Cabinet has unanimously decided that, indeed, the present Secretariat needs to be demolished, and a state of the art iconic secretariat building needs to be constructed. In order to buttress this plea, the learned Advocate General has submitted a copy of the said decision before this Court for its perusal. Therefore, the learned Advocate General submits that a final decision has certainly been taken by the Cabinet for demolition of the present Secretariat, and construction of a new Secretariat in the same campus.