Supreme CourtDivision Bench(2011) 04 SC CK 0155

Wasim Ahmed Saeed vs Union of India (UOI) and Others

Supreme Court Of India · Decided on 25 April 2011 · Citation: (2011) 12 SCALE 97(1)

HON’BLE JUDGES
Deepak Verma, J · Dalveer Bhandari, J
RESULT
Allowed
CASE NUMBER
I.A. No''s. 21, 24, 26, 30, 33, 37-39, 40, 45, 50-52, 61, 62, 64 and 66 in Writ Petition (C) No. 653 of 1994 and I.A. No''s. 14, 15, 17 and 18 in Conmt. Petition (C) No. 162 of 2000 in Writ Petition (C) No. 653 of 1994, I.A. No. 13, I.A. No''s. 14-17 in I

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Judgment

5 paragraphs · 228 words
1.

Mr. Altaf Ahmed, learned senior counsel and amicus curiae submits that construction work of boundary wall is progressing satisfactorily. Learned Counsel appearing for the Archaeological Survey of India submits that the boundary wall work is likely to be completed on or before 31st July, 2011. We would like the Archaeological Survey of India to file an affidavit to this effect some time during the third week of July, 2011.

2.

Mr. Altaf Ahmed further submits that some land may be required to be acquired by the Government of Uttar Pradesh for construction of a wall in between Agra Gate and Shahkuli Baoli. Learned Counsel appearing for the State of Uttar Pradesh prays for a short adjournment to file an affidavit in this respect. Let the affidavit be filed before the next date of hearing. Mr. Altaf Ahmed further submits that to provide proper access to Hathi Darwaza some land may also be required to be acquired by the State of U.P. Learned Counsel appearing for the State may take appropriate instructions in this respect also and file an affidavit before the next date of hearing.

3.

List this matter for further instructions on 02.08.2011.

I.A. No. 66 (Agra Devpmt.Authority):

4.

Learned Counsel for the applicant wishes to withdraw the application. Leave, as prayed, is granted. This application is dismissed as withdrawn with liberty to take appropriate steps.