WASIM AHMED SAEED Vs. UNION OF INDIA

JUDGEMENT

(1.) IT is stated by MR. Shakeel Ahmad, learned counsel for the UP Sunni central Board of Wakf that a meeting between the Wakf Board and the Wakf Development Corporation was held in the office of the Wakf Board which was also attended by the shopkeepers and the Peer Zada but a decision is yet to taken for construction of the shops. He prays for four <PG>684</PG> weeks' time which is allowed.

(2.) MR. Shakeel Ahmad has drawn our attention to a Newspaper - Dainik Jagran dated 10.1.99 which contains a news item that some portion (brackets) of Buland Darwaja has fallen down and has prayed that notices may be issued to Archaeological Survey of India (ASI). MR.TC Sharma, learned counsel or ASI is present in the court and accepts the notice. He is directed to file a reply within two weeks. This newspaper shall be placed on record.