On Jan 7, a Mathura Court will hear a civil suit seeking ownership of the entire 13.37 acres of Krishna Janmabhoomi land & removal of the mosque situated adjacent to Krishna Janmabhoomi.
The matter was adjourned after District Judge Sadhna Rani Thakur wasn't available today.
On Oct 16, the Court admitted the petition seeking to remove the mosque, situated adjacent to Krishna Janmabhoomi.
On Sept 30, a Mathura Civil Court had refused to admit a suit to remove an Idgah "built on Krishna Janmabhoomi". The Court of the Civil Judge had dismissed the suit, filed by Lawyer Vishnu Jain, citing a bar under the Places of Worship (Special Provisions) Act, 1991.
The suit blamed Mughal ruler Aurangzeb for demolishing a Krishna temple, built at the "birthplace of Lord Shree Krishna at Katra Keshav Dev, Mathura, in the year 1669-70 AD" & raising the "Idgah Mosque" in its place.
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