RAFEEQUE N.A. Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the writ petitions are concerned with the Cheraman Juma Masjid; the renovation to the original Masjid as also the new structure constructed adjacent to the original one.

(2.) W.P(C) No.34963 of 2019 is filed by two members of the Mahallu and the prayers sought for are for certiorari to set aside the various sanctions and permissions obtained by the Mahallu Committee, restrain the Committee from constructing any structure or carrying on mining activities in the property without licenses under the Rules framed under the Mines and Minerals (Development and Regulation) Act , 1957, changing the structure of the Masjid as it existed and for declaration of the Masjid as a 'protected monument' under the Ancient Monuments and Archaeological Sites and Remains Act, 1958.

(3.) W.P(C) No.15103 of 2020 is filed by a self proclaimed social worker and political activist interested in preserving the cultural heritage of the nation and protecting the cultural legacy of Islam in India. The prayers made are again to interfere with the construction proceeded with in the site of the Masjid and to declare it as a 'protected monument' under the Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968.