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On 20th October, the Delhi High Court ordered the Delhi Police to ensure that the barricades are raised on the road at least 10 meters ahead of the entrance of a 130-year-old Mosque so as to ensure that in front of the Mosque there is no hindrance for the devotees, to enter the Mosque.
The single-judge Bench of Justice Pratibha Singh gave this order while hearing the appeal of Secretary of the 'Basant Nagar Mosque' in Rao Tula Ram Marg, New Delhi.
The case of the plaintiff was that the Mosque is more than 130 years old and is within the limits of village Basant Nagar. His complaint was that in November 2019, barricades were placed in front of the Mosque's entrance and three constables were posted to perform picketing duty, which caused inconvenience to the devotees, to enter through the gate of the Mosque.
The request in the petition was that the Delhi Police must remove the barricades from the place and move it a few meters ahead or behind the Mosque
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