Supreme Court: The Bench comprising of CJ Ranjan Gogoi and Sanjay Kishan Kaul and K.M. Joseph, JJ. passed an order stating that the matter will be listed in January 2019 for hearing.
Background:
The Bench comprising of erstwhile CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer, JJ., by a majority of 2:1, held that the appeals concerning the Ayodhya (Ram Janmabhoomi-Babri Masjid) matter, Ismail Faruqui v. Union of India, (1994) 6 SCC 360 need not be referred to a larger Bench for consideration. Ashok Bhushan, J. delivered the majority judgment for Justice Misra and himself. While S. Abdul Nazeer, J. in his separate opinion was of the view that the matter should be referred to a larger Bench.
As per the majority, it was held that the present appeal does not require to be referred to a larger Bench nor does the Ismail Faruqui case needs reconsideration. The matter was disposed of accordingly.
Present Scenario:
The Supreme Court bench comprising of the CJ along with two other judges has adjourned the matter to be listed for hearing in January 2019. [M.Siddiq v. Mahant Suresh Das, Civil Appeal No(s). 10866-10867 of 2010, Order dated 29-10-2018]
Good and well educated Hindu brothers do not want Ram temple at the disputed site at Ayodhya mainly for two reasons, firstly by destroying the Babri Masjid which is a place of worship for Muslims.
Secondly in Today’s world we are living in an age of information and age of knowledge explosion and everyone wants to know more and more about everything including religion and as a result people want to be better informed on their religions than ever before to ensure whatever they believe, worship and practice religiously are in accordance and in compliance with their most sacred holy religious scriptures.
Therefore, most of the Hindus know The Vedas are considered the most sacred of all the Hindu scriptures. There are four principal Vedas: Rigveda, Yajurveda, Samveda and Atharvaveda. Yajurveda.
The following verses from the Yajurveda echo a similar concept of God: “na tasya pratima asti “There is no image of Him.” [Yajurveda 32:3]5 “shudhama poapvidham” “He is bodyless and pure.” [Yajurveda 40:8]6 “Andhatama pravishanti ye asambhuti mupaste” “They enter darkness, those who worship the natural elements” (Air, Water, Fire, etc.). “They sink deeper in darkness, those who worship sambhuti.” [Yajurveda 40:9]7 Sambhuti means created things, for example table, chair, idol, etc.
The following verses from the Upanishads refer to the Concept of God: “Ekam evadvitiyam” “He is One only without a second.” [Chandogya Upanishad 6:2:1]1 “Na casya kascij janita na cadhipah.” “Of Him there are neither parents nor lord.” [Svetasvatara Upanishad 6:9]2 “Na tasya pratima asti” “There is no likeness of Him.” [Svetasvatara Upanishad 4:19]3 Yajur Veda 3:32: “…Of that God you cannot make any images.” Yajur Veda 32:3: “God is formless and bodiless” Rig Veda, Vol.8,1:1: “All Praise are to Him alone” Rig Veda, Vol.6,45:16: “There is only One God, worship Him.”
Please also consider the following verse from Gita: “Those whose intelligence has been stolen by material desires surrender unto demigods and follow the particular rules and regulations of worship according to their own natures.” [Bhagavad Gita 7:20] The Gita states that people who are materialistic worship demigods i.e. ‘gods’ besides the True God.
Also please note, as far as Ram is concerned according to Acharya Sanjay Dwivedi, Rama never claimed to be God and said as per Ramayan to his wife Sita not to worship her husband (Ram) as god but worship to One God to whom your husband Ram also worship.
Finally, in view of the above facts all must think who is going against the Astha (faith) of their own most sacred religious scriptures and it is time for SC to take note of this in order to interact and explain to the parties before giving the final judgement.