WASIM AHMED SAEED Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. A.D.N. Rao, Learned Counsel appearing for the Archaeological Survey of India has placed on record some photographs which indicate that construction work of the boundary wall is in progress. He prays for four weeks' time to place on record the work order and the present status of the construction of the boundary wall and also to indicate within what period the whole process of the boundary wall is likely to be concluded. This is done primarily to stop encroachment and for protection and preservation of the national monument.

(2.) Mr. Altaf Ahmad, learned amicus curiae submits that there are two entry gates of this monument, one is called Buland Darwaja and another called Hathi Darwaja, the latter one is currently not in use. If Hathi Darwaja is also put in use, it will reduce congestion and would also contribute to the overall development of this monument.

(3.) Learned Counsel appearing for the Archaeological Survey of India and Learned Counsel appearing for the other Respondents pray for some time to take instructions and 5 file an affidavit in this regard. Let it be done within four weeks.