Supreme Court: After Justice UU Lalit recused himself from the Ram Janmabhoomi-Babri Masjid land dispute title case famously known as the Ayodhya dispute, the Court adjourned the matter till January 29 for deciding the schedule of hearing. Justice UU Lalit recused himself from the matter after it was pointed out that he had represented former UP Chief Minister Kalyan Singh, in a related matter.
Chief Justice Ranjan Gogoi had formed a 5-judge Constitution Bench consisting of himself and Justice SA Bobde, Justice NV Ramana, Justice UU Lalit and Justice Dr. DY Chandrachud, after he along with Justice SK Kaul had ordered on January 4 that an “appropriate bench” constituted by it will pass an order on January 10.
Earlier on 27.09.2018, a Bench comprising of former CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer, JJ., by a majority of 2:1, had held that the appeals concerning the Ayodhya (Ram Janmabhoomi-Babri Masjid) matter need not be referred to a larger Bench for consideration.