WASIM AHMED SAEED Vs. UNION OF INDIA

JUDGEMENT

(1.) We have seen the Status Report filed by the C.B.I. Time for investigation is extended by 2 months. Fresh status report shall be submitted immediately after the expiry of 2 months. This report shall be kept in a sealed cover.

(2.) We have heard learned counsel for the parties. We are of the opinion that the dispute with regard to the plot on which the proposed shops are to be constructed can be resolved only when the officers concerned meet and deliberate on the issue and ultimately take a decision. We, therefore, direct that the secretary, Ministry of Wakfs, U.P. government, Controller of the Sunny central Board of Wakf, U.P. Lucknow and the Superintending Archaeologist, Archaeological Survey of India, Agra Circle, hall meet in the office of the secretary, Wakf, U.P. government or at Fatepur Sikri and consider the offer made by the State Government with regard to the 3 plots indicated in their affidavit dated 6.08.1998 and take a decision with regard to the plot on which the shops would be constructed by the State government for the rehabilitation of the shop-keepers ousted from the Monument, within 3 weeks from today. An affidavit of the State government shall be filed indicating the progress made in the matter and the decision reached in the aforesaid meeting. The affidavit shall be filed within 10 days of the meeting is held. List thereafter.

(3.) A copy of the affidavit filed by the Archaeological Survey of India shall be served on MR. Shakeel Ahmed, learned counsel for the Wakf Board.