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The Supreme Court of India on Friday ordered Allahabad High Court and Wafq board to try for out of court settlement between them before the next date of hearing in a land dispute.
According to an order passed by the two judge bench consisting of Justice D.B Bhosale and Justice M.K Gupta of Allahbad High Court on 08 November, 2017, on a PIL filed by Abhishek Shukla, the Waqf board was ordered to handover the possession of the site in dispute on the ground that “the unauthorized possession, as well as the unauthorized structures existing over the site in dispute cannot be permitted to continue any longer”. After which the Wafq board filed the appeal before the apex court.
Then during the proceedings of the same appeal filed by advocate Fuzail Ahmad Ayyubi before the bench of Chief Justice Dipak Misra, Justice A.M Khanwilkar and Justice D.Y Chandrachud, the senior advocate Kapil Sibal, counsel for the appellant contented before the apex court that the mosque was there from decades, and even certain part of mosque was named as waqf property. In reply of which senior advocate Mukul Rohatgi, counsel for the respondent contended that due to the waqf property the movement of fire brigade is not possible in the court premises and even due to scarcity of space there are less than the required number of chambers in the court.
The apex court after hearing the matter from both the parties ordered that the matter will be listed again on March 16, 2018, and before which the parties are requested to settle the matter between themselves, if possible.
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