WASIM AHMED SAEED Vs. UNION OF INDIA

JUDGEMENT

(1.) An affidavit has been filed on behalf of the State of Uttar Pradesh which indicates that the State has accepted the report of the Archaeological Survey of India which has been submitted in an effort to declare and make Fatehpur Sikri a heritage city.

(2.) Copies of the suggestion of the State of Uttar Pradesh given in this affidavit should now be considered by the Union of India for implementation. For this purpose, the Ministries of Urban Development and Culture, Union of India as well as the State of Uttar Pradesh should prepare and draft a plan indicating the time within which the report will be implemented. In preparing this plan, the views of the wak f Board and Archaeological Survey of India should also be considered. Learned Solicitor General states that the final plan for implementation so drawn will be filed in court within eight weeks from today. List thereafter.