Supreme Court: In a hearing that lasted for less than a minute, the bench comprising Ranjan Gogoi, CJ and S K Kaul, J said that an appropriate bench constituted by it will pass an order on January 10 for fixing the date of hearing in the Ram Janmabhoomi-Babri Masjid land dispute title case famously known as the Ayodhya dispute.

Earlier on 27.09.2018, a Bench comprising of former CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer, JJ., by a majority of 2:1, had held that the appeals concerning the Ayodhya (Ram Janmabhoomi-Babri Masjid) matter need not be referred to a larger Bench for consideration.

(Source: PTI)

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One comment

  • The Supreme Court should first finalize the pending criminals cases against L.K Advani, Murli Manohar and all others criminals who are responsible for demolishing the Babri Masjid before 10th January 2019.

    In order to be fair the Supreme Court, only after the finalizing the criminal cases as mentioned above should start the hearing in the Ram Janmabhoomi-Babri Masjid land dispute title case.

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