Supreme Court: In a plea by Maulana Kamaluddin Welfare Society against Madhya Pradesh High Court’s order allowing complete scientific investigation, survey and excavation, of the Bhojshala Temple cum Kamal Maula Mosque complex, the Division Bench of Hrishikesh Roy and P.K Mishra, JJ. issued notices to the Centre, Madhya Pradesh Government, Archaeological Survey of India (‘ASI’) and others.
The Court refused to stay the ‘scientific survey’ of Bhojshala complex and said that no action should be taken on outcome of ASI survey, without the permission of the Court.
The Hindu Front for Justice sought ASI survey of the Bhojshala Saraswati Temple cum Maulana Kamal Maula Mosque in Madhya Pradesh’s Dhar to ascertain the true of character. The High Court vide order dated 11-03-2024 allowed the plea and directed for complete scientific investigation, survey and excavation, through adoption of latest methods, techniques and modes of GPR-GPS survey of the disputed Bhojshala Temple cum Kamal Maula Mosque complex, as also the entire 50m of peripheral ring area surrounding/constituting the circular periphery from the boundary of the complex. The High Court had directed for detailed scientific investigation by adopting carbon dating method for ascertaining the age, life of various structures both above and beneath the ground; permanent, movable and immovable structures, constituting the walls, pillars, floors, surfaces, upper top, sanctum sanctorum of the entire complex.
The High Court had sought a report from the expert Committee of not less than five senior most officers of the ASI headed by the Director General/Additional Director General of the ASI himself within a period of six weeks from the date of receipt of certified copy of the order.
Source: PRESS
