Supreme Court:  On the fourth day of hearing in the Ayodhya title dispute case, the counsel appearing for one of the Muslim parties, raised objection over the Supreme Court’s decision to hear the appeals on five days in a week rather than three. The Court, however, refused  to conduct a 3-days a week hearing and said,

“if you need a break, we can give you when you argue or submit your contentions before us in the case.”

Senior advocate Rajeev Dhavan had told the 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ that its decision to hear the case five days in a week is “inhuman”.

“We will not be able to assist the court. Hearing cannot be rushed through. It is simply not possible. I will be forced to leave this case. I am being put to torture because of this case,”

On the the CJI said,

“We have heard your grievance and will inform you about it soon,”

The bench had, on August 8, said that it will hear the Ayodhya title dispute case five days in the week — from Monday to
Friday. It is a deviation from the normal rules as the Constitution bench normally hears the matters only from Tuesday to Thursday. The Court only hears fresh or miscellaneous matters on Monday and Friday.

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)


More from the day-to-day hearing:

No Muslim has entered the disputed land since 1934: Nirmohi Akhara

SC seeks evidence of possession of Ramjanmabhumi from Nirmohi Akhara

Both Hindus & Muslims have always called the disputed site a ‘Janmasthana’: Ram Lalla’s counsel

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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