Ayodhya hearing| Arguments advanced on whether there was an existing temple at the disputed site

Supreme Court: On the 5th Day of the Ayodhya Title dispute hearing, arguments on whether a temple existed at the disputed site in Ayodhya were presented before the 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ.

Senior advocate C S Vaidyanathan, appearing for deity Ram Lalla Virajman, advanced arguments on whether there was an existing temple over which the mosque came up, before a five-judge constitution bench headed by Chief Justice Ranjan Gogoi.

Three judges of the Allahabad High Court had held that there was a temple at the disputed site, Vaidyanathan told the bench also comprising Justices S A Bobde, D Y Chandrachud, Ashok Bhushan and S A Nazeer.

“Justice SU Khan of the high court had said that the mosque was built on the ruins of the temple,”

Senior advocate K Parasaran, also appearing for deity ‘Ram Lalla Virajman’ told the court that it must do “full and complete justice” in all matters before it.

The bench had on Friday last asked as to whether anyone from the ‘Raghuvansha’ (descendants of Lord Ram) dynasty still resides in Ayodhya.

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: PTI)