- (1.) Rejoinder affidavit filed today be taken on record.
(2.) This writ petition has been made for the following:- 1. Issue a writ, order or direction in the nature of mandamus commanding the respondents not to damage the mosque situate over plot nos. 30 & 31, Village Khan Kalan (Chawni Bazar), Tehsil Harraya, District Basti. 2. Issue a writ, order or direction in the nature of mandamus commanding the respondents to comply the settlement/compromise dated 29.11.2008 and to reconstruct the portion of mosque demolished by them or to cooperate suitably with a liberty to petitioners to reconstruct.
(3.) Sri M.A. Qadir, learned senior counsel appearing on behalf of the petitioner contended before this Court that there is a clear arrangement amongst all the parties to shift the mosque in the area in plot nos. 30 & 31 of the land in question. Admittedly, the mosque situates at plot no. 31, which is shown as 'Abadi' in the revenue record and the surrounding area of such mosque is shown as 'Banjar land', being plot no.30.;