Supreme Court: Ahead of the impending verdict in the Ayodhya case, Chief Justice of India Ranjan Gogoi held a meeting on Friday with Uttar Pradesh Chief Secretary Rajendra Kumar Tiwari and state DGP Om Prakash Singh to take stock of law and order situation in the
state, sources said.
The officials briefed the Chief Justice about their preparedness in handling the law and order situation. They also said that the administration is ready to deal with any kind of situation across the state. In the meeting lasted a little more than an hour, the CJI asked officials to take all necessary steps and ensure that no untoward incident takes place in any place in the state.
Security arrangements have been beefed up in various parts of Uttar Pradesh, especially in Ayodhya district, in view of the impending judgment in the case. Section 144 has been imposed in the district till December 10.
Uttar Pradesh Chief Minister Yogi Adityanath had held a meeting on Thursday via video conferencing with all district magistrates and senior officials directing them to crack down on those trying to disrupt peace. He also asked the officials to stay alert and pro-active.
Between August to October, the Supreme Court held a day-to-day hearing for 40 days on a batch of petitions challenging Allahabad High Court’s order trifurcating the 2.77 acres of the disputed land at Ayodhya into three equal parts to Ram Lalla, Sunni Waqf Board and Nirmohi
Akhara. The 16th-century Babri Masjid was demolished on December 6, 1992.
The judgment is expected to be pronounced before November 17, when CJI Gogoi demits office.
(Source: ANI)
More from the day-to-day hearing in Ayodhya Title Dispute:
Won’t hear the matter for even a single extra day after October 18: SC to all counsels
SC asks parties to come up with tentative timeline for conclusion of arguments
SC slams Nirmohi Akhara for opposing Ram Lalla’s plea; Says you ‘stand’ or ‘fall’ together
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
SC rejects Sr Adv Rajeev Dhavan’s plea against 5-days a week hearing
Arguments advanced on whether there was an existing temple at the disputed site
Excavations show that a massive Lord Ram temple existed at the disputed site: Ram Lalla’s counsel
Babri Masjid was built either on the ruins of Ram Mandir or by pulling it down: Ram Lalla’s counsel
There was a temple in the inner courtyard of the disputed site: Nirmohi Akhara
Also read:
Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]
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