On Monday, an appeal was made in the court of District Judge Mathura for the ownership of 13.37 acres of land on behalf of Lord Krishna. The district judge has secured the decision in the matter related to filing the claim. The court will now give a decision in this regard on 16 October.
An appeal was filed in the Court of Civil Judge Senior Division on 30 September over the dispute over the birthplace of Shri Krishna in Mathura. Which was rejected by the court. Now it has been filed in the district judges court. The plaintiff shall submit its arguments on the claim filed. After this, the court will adopt further procedure in the case. In this case, the lawyer Advocate Ranjana Agnihotri said that we will file an appeal on Monday with a strong claim.
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