Allahabad High Court: In a plea filed under Order 7 Rule 11 of the Civil Procedure Code, 1908, by the Shahi Idgah Masjid Committee challenging maintainability of the suits filed by the Hindu parties seeking restoration of the Lord Krishna temple at the location where the mosque exists, Mayank Kumar Jain, J., dismissed the applications and held that all 18 suits were maintainable.
The suits had been filed by the Hindu parties claiming that Sri Krishna’s birthplace lies beneath the Mosque and that there were many signs which established that the Mosque was indeed a Hindu temple.
UP Sunni Central Waqf Board argued that the suits were barred under Places of Worship (Special Provisions) Act, 1991(‘Places of Worship Act’) that prohibited changing the status of any place of worship from what it was on the days of the country’s Independence.
The Court rejected the arguments put forth by the Committee of Management Trust Shahi Masjid Idgah (Mathura) that the pending suits were barred by the Places of Worship Act, the Limitation Act 1963, and the Specific Relief Act 1963.
The matter has been scheduled to be heard on 12-08-2024.
Source: Press