IRCG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present 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.) By CAV Judgment dtd. 8/2/2012, the Division Bench of this Court had issued certain directions. However, the present Public Interest Litigation was kept pending for scrutiny for the final decisions of the Special Officers on compensation or repair, as the case may be.

(3.) The said decision was challenged by the State of Gujarat before the Hon'ble Apex Court by way of filing Civil Appeal No.3249 of 2016. The Hon'ble Apex Court by judgment dtd. 29/8/2017 modified the order passed by the Division Bench of this Court.