- (1.) Shri Mohd. Aslam alias Bhure seeks the intervention of the court in what is urged as a serious and urgent matter of public concern with regard to the preservation of certain places of worship in the country.
(2.) The prayers sought in this petition are: "(I) directing the respondents to take steps for safeguarding of religious places i. e. Gyanvapi Masjid and Vishwanath temple at varanasi and Krishna temple and Idgah at Mathura; (ii) to take steps to provide appropriate security of these places for restraining any person from causing any mischief to these places; (iii) to regulate the entry of devotees to these places so that mob of large number of persons should not assemble near these places for causing any damage; (iv) to take over/manage the Gyanvapi Masjid and Vishwanath temple and Krishna temple and ldgah at Mathura in public interest by central government; (v) to register cases as per provisions of 'places of Worship (Special provision) Act, 1991' against any person who violates the Act by causing damage or converting these places from their existing religion to religion of other denomination; (vi) direct the central government to take steps against BJP, VHP, bajrang Dal, RSS by restraining them from converting ldgah at Mathura and Gyanvapi Masjid at Varanasi to Hindu temple for their political benefits and in violation of the 'places of Worship (Special Provision) act, 1991'.
(3.) The prayers at (iv) and (vi) , in our opinion, are not matters which can be dealt with by the court on the state of the present pleadings. These prayers are not susceptible of an adjudication on the material placed before the court. The matter is eminently one for appropriate evaluation and action by the Executive, and may not have an adjudicative disposition or judicially manageable standards as the pleadings now stand. We find no justification to issue notice to the respondents on these prayers at (iv) and (vi).;