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]