Supreme Court: On the 40th day of the Ayodhya Title dispute hearing, Chief Justice of India Ranjan Gogoi said that the daily hearing on the Ram Mandir-Babri Masjid land dispute will end by 5 pm today.

“By 5 pm this matter is going to be over. Enough is enough,”

Justice Gogoi dismissed the intervention application filed by the Hindu Maha Sabha seeking more time for arguments. The Hindu Maha Sabha is one of the parties in the dispute, Gogoi however, did not make any mention of the Sunni Waqf Board which withdrew its appeal.
Earlier yesterday, the CJI had said that Wednesday will be the 40th and last day of hearing.

During the hearing in the Supreme Court on Tuesday, Justice Gogoi had said:

“Today is 39th day. Tomorrow is 40th day and last day of hearing in the case.”

A 5-judge 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)

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