AL-RAHMAN CHARITABLE TRUST THRU TRUSTEE SHAREEF Vs. U O I THRU SECY HOME NEW DELHI & ORS
LAWS(ALL)-2018-12-117
HIGH COURT OF ALLAHABAD
Decided on December 20,2018

Al-Rahman Charitable Trust Thru Trustee Shareef Appellant
VERSUS
U O I Thru Secy Home New Delhi And Ors Respondents

JUDGEMENT

- (1.) Notice on behalf of respondent no.1 has been accepted by Sri S.B.Pandey, Assistant Solicitor General whereas Sri Prakash Singh, Chief Standing Counsel has put in appearance on behalf of opposite parties nos. 2 and 4.
(2.) Heard learned Counsel for the parties.
(3.) Al-Rahman charitable Trust, who is a petitioner herein, is said to be a trust registered with the Registration Officer, Raebareli, has filed the instant writ petition through its Trustee Mr Shareef, chiefly with the prayer to command the opposite parties to allow the petitioner/Muslims to offer Namaz in the disputed area plot no.159, 160 and other surrounding plots knows as Ram Janam Bhoomi Barai Masjid disputed area situated at village Kot Ram Chandra, Ayodhya, Tehsil Faizabad Sadar, District Faizabad .;


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