GULAM ABBAS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Since the ensuing Muharram festival this year shall commence from 6/10/1984 and little time is left for undertaking and completing the shifting operation qua the two graves of Lal Mohd. and Smt. Sakina before that date and also as an experimental measure we give the following directions that will be operative during 'the 58 days of ensuing festival with a view to ensure the peaceful performance of their religious rites, rituals and observances by members of Shia community over the remaining 8 plots in question and the structures standing thereon without any hindrance or obstruction from anyone belonging to the Sunni community:

(2.) Matter is adjourned to 10/12/1984 for final orders.