Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has decided to hear the Ayodhya land dispute case for an extra hour from next Monday in order to conclude the hearing before the October 18 deadline fixed by it.
The bench told the counsel for both the Hindu and Muslim parties that it has decided to rise at 5 pm instead of 4 pm, which is the scheduled time to wrap up the day’s proceedings in the Supreme Court. “We can sit for extra one hour from Monday (September 23),” it said.
The Court has set October 18 as deadline for completion of all arguments in the protracted land title dispute, a move that has raised the possibility of a verdict in the politically sensitive case in the middle of November.
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: PTI)
More from the day-to-day hearing in Ayodhya Title Dispute:
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]
