Muslim body Anjuman Intezamia Masjid committee told the Aplex Court on Friday the ASI survey at the Gyanvapi mosque intends to go into history & will "reopen wounds of past".
Senior Lawyer Huzefa Ahmadi, appearing for the mosque management committee, contended before a bench headed by CJI D Y Chandrachud the exercise by the Archaeological Survey of India (ASI) is "digging into history", violating the Places of Worship Act & impinging upon fraternity & secularism.
The bench also comprising Justices J B Pardiwala & Manoj Misra said, "You can't oppose every interlocutory order on same ground & your objections will be decided during the course of hearing".
"The ASI survey intends to go into the history as to what happened 500 years ago. It would reopen wounds of past," Ahmadi said voicing displeasure over the survey ordered by the Allahabad HC.
During the hearing, which is underway, Ahmadi said the survey violates the Places of Worship (special provisions) Act, 1991 which prohibited change of character of religious places as they existed in 1947.
The Supreme Court is hearing a plea by the mosque committee against the Allahabad High Court order permitting an ASI survey at the Gyanvapi mosque.
The HC had on Thursday dismissed a petition filed by the Gyanvapi committee challenging a district court order directing the ASI to conduct the survey to determine if the mosque was built upon a pre-existing temple.
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