- (1.) This matter was listed suo moto in view of certain developments.
(2.) After interacting with the Solicitor General and when the concern of the Court was expressed, on instructions, the Solicitor General stated that there will be no construction activity of any nature on the concerned site(s) nor demolition of any structure will be done, including the further trans-location of tree(s) will be kept in abeyance, until the pronouncement of judgment in all these cases.
(3.) We take that statement on record.;