MOHAMMAD ASLAM ALIAS BHURE Vs. UNION OF INDIA

JUDGEMENT

(1.) While disposing of Writ Petition (Civil) No. 541 of 1995 we had observed as under:

(2.) The learned counsel for the petitioner has produced before us annexure 'h' (page 48 stating that an order passed by the learned Judge for maintaining status quo has caused some difficulty, in that, the administration and police officials think that on account of that order they are not in a position to strengthen the barricades, add to them or improve upon them. We do not see any reason why the authority should think that the status quo order prevents them from strengthening the barricades or adding to them or improving upon them. By our order dated 17/8/1995 we had made it clear that the authorities will do everything that is necessary to protect the places of worship which would entitle them to take all steps that are necessary in that behalf and the status quo order cannot preclude them from doing so if that is considered necessary for maintenance of public peace, tranquillity and public order. We do not think that the government and police authorities would have any difficulty in understanding our previous order and to implement the same since we had in no uncertain terms permitted them to do everything that is necessary to protect the place of worship. No order of any subordinate court can be construed to run counter to this court's order. We, therefore, think that the petitioner's apprehension is misplaced and hence we dismiss the petition. Court Masters