SUPREME COURT OF INDIA

Before:- B.N. Kirpal and Ruma Pal, JJ.

W.P(C )No. 653 of 1994 with W.P. (C) No. 239 of 1997, W.P. (C) No. 455 of 1996 and Cont. Petn. (C) 162 of 2000 in WP 653 of 1994. D/d. 16.4.2001.

Wasim Ahmed Saeed - Petitioner

Versus

Union of India and ors. - Respondents

For the Petitioner :- JB Dadachanji, Adv. Mr. Manmohan, Adv. for M/s J.B. Dadachanji & Co., in WP. 455/96 and Mr. Imtiaz Ahmed, Adv. WP. 239/97 and Ms. Naghma Imtiaz, Adv. for res. in WP. 653/94 Mr. RD Upadhyay, Adv. in Con. Pet. 162/2000 Mr. Anis Sahrawardy, Adv., and res. in WP. 653/94, Advocate.

For the Respondents :- Mr. HN. Salve, SG, Mr. KN Raval, ASG Mr. TC Sharma, Mr. Krishna Venugopal, Mr. C. Radhakrishna, Mr. B. Krishna Prasad, Mr. AB Rohtagi, Sr. Adv. Mr. R.C. Verma, Mr. Vivek Vishnoi, Ms. Kiran Kapoor, Mr. Ashok Kumar Singh, Mr. S.K. Verma, Ms. Sushma Suri, Mr. P. Parmeswaran, Mr. Prashant Chaudhary, Mr. Shakil Ahmed Syed, Mr. Irshad Ahmad, Mr. SK Agnihotri, Mr. Maninder Singh, Mr. B.V. Balaram Das, Mr. Ashok K. Srivastava, Advocate.

Fateput Sikri Area - Shifting of shops.

[Para ]

ORDER

1. It is stated by the Solicitor General that the ASI had prepared a plan for the heritage city and the same has been submitted to the Ministry of Urban Development for its approval. We expect the said Ministry to give their seal of approval with or without modifications within three weeks.

2. List soon thereafter.

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