ACHHAN RIZVI III Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Such controversy as has arisen in these proceedings centers around the allegation that certain orders of the High Court of Allahabad and of this Court are willfully disobeyed by the State of Uttar Pradesh. By the order dated 25.10.1991 of the Lucknow Bench of the Allahabad High Court and by a subsequent order dated 15.11.1991 made by this Court, the State of Uttar Pradesh and its authorities were restrained from putting up any permanent structures on the 2.77 acres of acquired land adjacent to the disputed structure of "Ram Janam Bhoomi Babri Masjid". There were also certain directions against demolition of structures in the area of the said disputed structure, i.e., between the Ram Janam Bhoomi - Babri Masjid structure and the 'outer wall'.

(2.) Then again, on 15th July, 1992 the High Court made a further order the effect of which was that the State of U.P. was restrained from putting up any construction, permanent or temporary, on the acquired land without Court's permission.

(3.) Though, initially, there were allegations that some structures between the Ram Janam Bhoomi - Babri Masjid and the outer wall had been demolished, however, in the course of the hearing, it was found that no such demolitions in the said area had been done.