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Mathura Court: Places Of Worship Act Not Applicable To Sri Krishna Janmabhoomi-Shahi Idgah Dispute - (20 May 2022)

TRUSTS AND SOCIETIES

Mathura court has held that the suit to remove the Shahi Idgah Masjid, allegedly built on the land of Shrikrishna Janam Bhoomi is maintainable. The Court allowed a revision plea by the Shri Krishna Janmabhoomi Trust and other parties and overturned a civil court order dismissing their suit in 2020.

Tags : SRI KRISHNA JANMABHOOMI-SHAHI IDGAH DISPUTE   SHRI KRISHNA JANMABHOOMI TRUST   PLACES OF WORSHIP ACT  

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