MATA PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this Public Interest Litigation for protection of Gwalior Fort, which is an ancient monument. The petitioner is a social worker and he has filed this petition in probono public interest. Gwalior Fort is one of the biggest Fort in India. A postage stamp has been issued by the Indian Postal Service to commemorate the importance of this Fort. The Fort has two parts. The main Fort and the Gujari Mahal and Man Mandir Palace. The first part was built during the early Tomar Rule, while the second part Gujari Mahal and Palace was constructed by Raja Man Singh Tomar in 15th Century for his favourite queen, Mrignayani After Tomar Dynasty, the Fort came under the control of Lodhis Thereafter, it passed into the hands of Mughal and before Independence, it came into the hands of Scindias

(2.) History of Gwalior Fort has been beautifully described in a publication "Gwalior Today", published by the Publicity Department of the Government of Gwalior in 1940, which is as under--

(3.) As per the return filed by Archaeological Survey of India, the following monuments and part of the Fort are under the control of Archaeological Survey of India--