SIDHPUR HINDU MAHAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner herein has challenged the action of respondent nos. 1 and 2 from filling up newly excavated eras, on making any construction in and around the newly excavated area and also for a direction to have free access to the members of the public to the excavated area.

(2.) SIMILAR issue has been raised in Special Civil Application No. 644 of 1980 which came to be disposed of by order dated 23/4/2009 with an observation that it would be open to the Archaeological Survey of India and the concerned State Officials to take appropriate steps.

(3.) IN that view of the mater this petition is also disposed of with the same observation as aforesaid. The petition stands disposed of accordingly. Rule is discharged with no order as to costs.