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The Supreme Court held that while dealing with illegal and unauthorised religious structures on public land there will be no differentiation or partiality between temple and mosque. On 29 September the Supreme Court had ordered a ban on construction of religious structures on roadsides and public land and had asked state governments to locate illegal ones in order to take action against them. T
he Karnataka Wakf Board sought an order to exempt historic mosques which is part of Wakf property from demolition before a bench of Justices Dalveer Bhandari, VS Sirpurkar and Deepak Verma, which was turned down saying that we are not going to differentiate between temple or mosque if it is built on public land and is illegal and unauthorised. The Apex Court order was primarily based on two points: 1. No illegal or unauthorized construction shall be permitted for temple, church, mosque or gurudwara etc on public streets, public parks or other public places. 2. Unauthorised construction of religious structures that already exist are to be reviewed on a case-to-case basis and action shall be taken in every case as soon as possible. The response from the state government as per the bench is very slow in filing affidavits on the issue of illegal religious structures in their respective states. Uttar Pradesh government in its affidavit has said that altogether there were 45,152 unauthorized religious structures in the entire state, out of which action has been taken against 47 and 26 of them have been relocated. The UP government is now planning to regularise most of these illegal religious structures.
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