The Supreme Court on Monday refused to stay scientific survey of the Bhojshala Complex – Kamal Maula Mosque in the Dhar district of Madhya Pradesh. However, the Court restricted any physical excavation by the Archeological Survey of India (ASI), which could change the character of said premises.
The Court sternly remarked that no action should be taken on the outcome of the ordered survey without the leave of the Court. The Supreme Court also issued notice on plea against the impugned order,
The Madhya Pradesh High Court (Indore Bench) had earlier allowed ASI survey of the Bhojshala complex, which came to be challenged before the Supreme Court. The High Court’s order allowing ASI survey directed submission of report on 29.04.2024.
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