Supreme Court: On Day 1 of the day-to-day hearing in the Ayodhya land dispute, Nirmohi Akhara, told the 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ that Muslims were not allowed to enter the temple gate since 1934 and it is in their possession since then.

Senior advocate Sushil Jain, appearing on behalf of the Nirmohi Akhara, told the bench that the suit was filed by his client for the belonging, possession and management rights.

“The dome structure in the inner courtyard belongs to the Nirmohi Akhara. They have been wrongfully deprived of the charge and management of the temple,”

The counsel asserted that the inner courtyard, which includes Sita Rasoi, Bhandar Grih, and a place known as “Janam Asthan”, are in the possession of the Akhara.

“The idols were placed inside the mosque on the intervening night of December 22-23, 1949. The dispute for Nirmohi Akhara is for the inner courtyard and not the outer courtyard,”

He further contended that the claim over the disputed land was filed by the Nirmohi Akhara in 1934, whereas Sunni Waqf Board filed the suit in 1961.

Earlier in the day, the Court refused live streaming or audio/video recording of the proceedings due to non-feasibility of the same at the moment. KN Govindacharya had, on 05.08.2019, sought live streaming and recording of the proceedings in the Ayodhya case. He submitted that for the time being, at least the recording of proceedings can be done and at the later stage, live streaming could be considered. Govindacharya, in his petition, asserted that the public are being denied their right to access to justice under Article 21 of the Constitution.

A five-judge constitution bench is conducting a day-to-day hearing in the Ayodhya title dispute case, after it had on August 2 observed that since the mediation panel on Ayodhya matter has failed to achieve any final settlement in the matter, it will hold a day-to-day hearing in the case from August 6.

Fourteen appeals are pending before the apex court against the 2010 Allahabad High Court verdict which ordered equal division of the 2.77-acre disputed land in Ayodhya among the Sunni Waqf Board, the Nirmohi Akhara and Ram Lalla.

The 16th-century Babri Masjid was demolished on December 6, 1992.

(Source: ANI)


Also read:

Ayodhya Dispute to be settled by a ‘confidential’ Court monitored mediation; No Gag order passed [Full Report]

Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]

Ram Mandir Babri Masjid| Ayodhya matter not to be referred to larger bench; matter not barred by res judicata in Ismail Faruqui case either: SC

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