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Krishna Janambhoomi Case: ASI Examination Of Agra Jama Masjid Sought For Idols From Mathura Temple
An application has been documented under the steady gaze of a court in Mathura(UP) looking for a ground radiology test by the Archeological Survey of India(ASI) at the Jahanara mosque at Agra(popularly known as Jama Masjid Agra) to find out if the symbols of Lord Krishna are covered underneath it.
The application is recorded dependent on an attestation that Mughal head Aurangazeb, subsequent to bulldozing down the Mathura Jamansthan sanctuary, had taken the Lord Krishna dols from Mathura to Agra to cover them under the Jahanara mosque.
The application is moved in a civil suit filed for this present on behalf of the god Bhagwan Shrikrishna Virajmaan trying to convey the ownership of the spot in which Shahi Idgah at Mathura is situated to the Sri Krishna Janambhoomi trust.
The applicants says that as the whole issue in the suit rotates around the supposed infringement of Aurangazeb into the Sri Krishna Janambhoomi, for a legitimate adjudication , it is important to analyze the Jahanara mosque for the symbols.
As per the applicants, a few history specialists say that the Eidgah is existing in the spot of the jail cell where Lord Krishna was conceived.
The application makes a reference to the oder passed by a Varanasi court a week ago permitting the ASI overview of the Gyanvapi mosque to find out if it was built over the preposterous Kashi temple.
The Court of Civil Judge Senior Division, Mathura, had given notification in the current suit on February 19. The application looking for ASI study, documented today day(April 14), is required to be considered on May 10.
A year ago, the Mathura Civil Court had dismissed a comparative suit filed in the interest of the god was not filed through the shebait and was documented through an devotee.
In last year in september court observed that" If each and every devotee is allowed to institute such suits, it would Jeopardize the Judicial and Social System".
Appeal is forthcoming in the District Court against the dismissal of that suit.
