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SC: No Physical Excavation to be Done of Bhojshala Temple cum Kamal Maula Mosque Complex - (02 Apr 2024)

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SC has passed an interim order in a plea challenging Madhya Pradesh High Court's order that directed Archaeological Survey of India to conduct a survey at the Bhojshala Temple cum Kamal Maula Mosque complex and has stated that no physical excavation shall be done without the permission of the Court.

Tags : SUPREME COURT   BHOJSHALA TEMPLE   KAMAL MAULA MOSQUE   ARCHAEOLOGICAL SURVEY OF INDIA  

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