Varanasi Court, Uttar Pradesh: While the Allahabad High court is yet to decide the maintainability of the suit in the matter of Anjuman Intazamia Masazid Varanasi v. 1st A.D.J. Varanasi, a Civil Court in Varanasi District of UP has allowed the Archaeological Survey of India to undertake a survey at the disputed site of Kashi Vishwanath Temple-Gyanvapi Mosque costs of which are to be borne by the Uttar Pradesh government.

ASI has been asked to do the survey and to find whether there was a “superimposition, alteration or addition or structural overlapping with/over, any other religious structure.

Find the facts of the case here: https://www.scconline.com/blog/post/2021/03/22/kashi-vishwanath-temple/

[Original Suit Number No. 610 of 1991, decided on 08-04-2021]


Image Source: Financial Express


Suchita Shukla, Editorial Assistant has reported this story.

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