LAXMI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Pursuant to the order of this Court dtd. 4/11/2022, Director General, Archaeological Survey of India, New Delhi was directed for expressing opinion on the point whether scientific investigation of the 'structure ' found at the site - subject matter of original suit no. 18 of 2022, can be done through the method of carbon dating, ground penetrating radar (GPR), excavation and other scientific methods to be adopted to determine its age, nature and other relevant information without causing damage to it?

(2.) In that regard, the report has been submitted by the learned Additional Solicitor General of India - Sri. Shashi Prakash Singh assisted by learned counsel Sri. Manoj Kumar Singh.

(3.) Noticeable that the aforesaid report was produced in a sealed envelope by the Additional Solicitor General of India for perusal of the Court on 11/5/2023 whereupon the sealed envelope was opened in Court and copy of the report was sought to be made available to the counsel for the revisionists as well as the contesting respondents whereupon the copy was supplied to them so that the parties may come to know about the substance and contents of the report submitted by the Archaeological Survey of India, Sarnath Circle, Sarnath, Varanasi. At this juncture this was considered appropriate to give at least one day time to both the sides to peruse the copy of the report and to state their respective stand so that the matter may be finally considered for disposal and the proceeding of this case was adjourned for the next following day i.e. 12/5/2023.