Supreme Court: In the Ram Janamabhoomi-Babri Masjid dispute, famously known as the Ayodhya matter, Senior Advocate Raju Ramchandran, appearing for Sunni Waqf Board asked the 3-judge bench of Dipak Misra, CJ and AK Bhushan and SA Nazeer, JJ to refer the matter to a Constitutional bench. He said that “the issue needs larger consideration keeping in view that it is a national issue.”
Senior Advocate Harish Salve said:
“We are beyond 1992-1993. All that remains is a title dispute over property. It should be decided just like a title suit, and not on other grounds.”
The bench has listed the matter for further hearing on 15.05.2018.
On the last hearing, the Court witnessed a high voltage drama when Senior Advocate Rajeev Dhavan and Additional Solicitors Generals Maninder Singh and Tushar Mehta engaged in war of words.
Source: ANI
