State Demolition of Accused’s Property Governed by Mandatory Hiatus and Proof of Non-Compoundable Violations.

The Petitioners (a son and his parents) resided in a house in Hamirpur, purchased via sale deeds between 2001 and 2009.

Following the registration of an FIR (Crime No. 20/2026) against the first Petitioner’s cousin for alleged religious conversion and POCSO offenses, the State authorities issued demolition notices for the residential house and sealed the Petitioners' commercial properties (a lodge and a saw mill).

The Petitioners alleged these actions were punitive and lacked due process, while the State contended the saw mill was sealed for Forest Act violations and that no demolition would occur without following legal procedures.

The Court applied the "Rule of Law" as a safeguard against arbitrary State action and the "Doctrine of Separation of Powers," which vests the power to punish exclusively in the judiciary.

The Court primarily relied on the Supreme Court’s directions in In re: Directions in the Matter of Demolition of Structures (2025) 5 SCC 1 (the "bulldozer case") and Rajendra Kumar Barjatya v. U.P. Avas Evam Vikas Parishad (2024) 37674.

The Court reaffirmed that the "Right to Shelter" is an integral facet of the Right to Life under Article 21, citing Olga Tellis v. Bombay Municipal Corp regarding the nexus between life, livelihood, and shelter.

The Court further invoked the principle of "Malice in Law" through the newly carved specie of "Retributive Exercise of Executive Discretion".

The Court reasoned that while the State has the authority to remove illegal structures, using municipal laws specifically to target persons accused of crimes constitutes a colorable and malicious exercise of power.

It noted that the proximity between the FIR and the demolition notice betrayed a punitive intent rather than a bona fide administrative one.

Drawing on S.M.D. Kiran Pasha, the Court held that a citizen need not wait for their house to be razed; "pre-violation protection" is available under Article 226 when a threat to Article 21 is imminent.

The Court critiqued the State's "selective outrage," observing that choosing one structure for demolition while ignoring surrounding illegalities indicates mala fides.

It further emphasized that since the State is often particeps criminis—allowing illegal structures to exist for decades through bureaucratic corruption—it cannot abruptly render citizens homeless without substantial notice.

It held that no demolition of an accused’s dwelling may occur for two years following an FIR, unless there is a proved public purpose requiring immediate reclamation.

The Court mandated a one-year notice period for residents of any illegal structure existing for over three years and ordered that any demolition notice must be accompanied by disciplinary and criminal proceedings against the erring officers who originally permitted the illegal construction.

The proceedings regarding the saw mill under the Forest Act were permitted to continue, and violations of these directions were made subject to contempt of court.