Supreme Court: In special leave petition filed by the Management Committee of the Shahi Eidgah Mosque, Mathura and the Uttar Pradesh Sunni Central Waqf Board challenging the orders passed by the Allahabad High Court, wherein the Court transferred to itself the suits over the land dispute, and another SLP filed by the mosque committee challenging the order passed by the High Court, wherein it allowed the appointment of a Court Commissioner to inspect the Mosque, the division bench of Sanjiv Khanna and Dipankar Datta, JJ. has extended the stay on Allahabad High Court order appointing commissioner to inspect Mosque till August 2024.
On 16-01-2024, the Court had stayed the Allahabad High Court order, which appointed the commission to inspect the mosque.
The Court, while directing the relisting of the matters in the week commencing on 05-08-2024, stated that the interim order will continue to operate till the next date of hearing. Further, the Court clarified that it has not stayed the proceedings in the suits pending in the Allahabad High Court.
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Source: Press