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Supreme Court has refused to open the door of protected monument for outsiders saying that Taj Mahal which is already facing threat due to pollution, has to be protected at any cost. The court passed the order on a petition filed by Syed Ibrahim Zaidi challenging Agra's Additional District Magistrate decision barring non residents from offering prayers inside Taj premises.
It was stated in the petition that there should be no discrimination on the grounds of residence and everyone should be allowed to go inside and offer prayers. The district administration, to ensure foolproof security to the world heritage site, on January 24, ordered that only those with valid identity cards would be allowed entry to the monument complex to offer prayers on Fridays. The order held that entry of outsiders could adversely affect the security of the monument, came following complaints that outsiders, including Bangladeshis and non-Indians, enter the Taj Mahal complex on Fridays on the pretext of offering prayers. The Court was now hearing a petition filed by Syed Ibrahim Hussain Zaidi, President of Taj Mahal Masjid Management Committee, Agra, challenging this order as being illegal and arbitrary.
Rejecting the petition the Supreme court said” "Why should people go to the Taj Mahal for prayers, there are other mosques also where they can offer their prayers”.
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