BISHARAT ALI RAJPUT Vs. UNION OF INDIA
LAWS(SC)-2003-11-130
SUPREME COURT OF INDIA
Decided on November 21,2003

Bisharat Ali Rajput Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Upon hearing counsel the Court made the following
(2.) Adjourned for four weeks.
(3.) Dda to file, if not already on record, report and the site plan prepared at the time when sites were handed over to the Archeological Survey of India. DDA to also state whether the existing buildings around the grave are authorised construction, and if so, when they were sanctioned.;


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