HAJI MD. RIYAZUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner claiming to be a public spirited person agitating the action of the respondents in Public Interest for protection of Zinda Shah Saheed Baba Mazaar from its demolition and relocation.

(2.) It is submitted at the bar that there is an old and historical Mazaar of Zinda Shah Saheed Baba situated at Kayamnagar, Bhojpur on the four lane of National Highway No. 30 and 84 connecting Koilwar to Bhojpur. The local public of all communities pay great respect to this old and historic Mazaar Sharif since long time. However, on account of approval and ongoing construction of the aforenoted four lane National Highway 30 and 84, the authorities are bent upon to shift/relocate the Mazaar, in question, despite several representations before the competent authorities with a request to protect it and not to disturb the same.

(3.) The petitioner surprisingly by way of the Public Interest Litigation also challenging the notice dtd. 16/9/2022 issued by the District Magistrate, Bhojpur directing to relocate / shift the Mazaar before this Court.