Supreme Court: The 3- Judge Bench comprising of CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer JJ., had reserved its order on the point whether the Ram Mandir Babri Masjid matter be referred to larger Bench or not on 20-07-2018.

The Bench is likely to pronounce its decision for the reference matter today.

Background:

The Ayodhya land dispute case pertains to an appeal against the Allahabad Hight court verdict in 2010 which had divided the disputed 2.77 acres of Ram Janmabhoomi- Babri Masjid land in equal parts among Ram Lalla, Sunni Waqf Board and Nirmohi Akhara.

Therefore, the ongoing Ayodhya matter dispute over the rights of the Hindu and Muslim community to build a temple or a masjid would witness another turn through the Supreme Court’s decision.

Decision awaited.

 

 

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