NIRMOHI AKHARA ETC. Vs. BABOO PRIYA DUTT RAM AND OTHERS
LAWS(ALL)-2010-9-616
HIGH COURT OF ALLAHABAD
Decided on September 30,2010

Nirmohi Akhara Etc. Appellant
VERSUS
Baboo Priya Dutt Ram And Others Respondents

JUDGEMENT

S.U. Khan, J. - (1.) The disputed structure was constructed as mosque by or under orders of Babar.
(2.) It is not proved by direct evidence that premises in dispute including constructed portion belonged to Babar or the person who constructed the mosque or under whose orders it was constructed.
(3.) No temple was demolished for constructing the mosque.;


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