(1.) By this public interest litigation, the writ-petitioners, a public charitable trust and its Administrator of the Legal Cell, have prayed for issue of appropriate writ, order or direction directing the State-respondents to make detailed survey of the mosques, dargahs, graveyards, khankahs and other religious places and institutions desecrated, damaged and /or destroyed during the period of communal riot in this State in the year 2002 under the supervision and guidance of this Court and for immediate repair and restoration of those within specified time limit and to further direct the State Government to suitably and adequately re-compensate the trusts and institutions of which the religious places and institutions have been desecrated, defiled, damaged and/or destroyed.
(2.) The case made out by the petitioners may be summed up thus:-
(3.) The application is contested by the State-respondents by filing several affidavits and the sum and substance of the affidavits are as follows:-