Supreme Court: On the 7th Day of the Ayodhya Title dispute hearing, Ram Lalla’s counsel, Senior Advocate CS Vaidyanathan, told the 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ that

“a “massive” temple of Lord Ram, dating back to the second century BC (Before Christ), existed at the disputed site in Ayodhya before the construction of Babri Masjid.”

He referred to the report of a court commissioner, appointed to inspect the site in 1950, and also relied upon the findings of the Archeological Survey of India (ASI) to buttress its claim over the disputed 2.77-acre land in Uttar Pradesh’s Ayodhya. He submitted that according to the ASI report, there “existed a massive, pillar-based structure dating back to the second century BC and the ASI survey was conclusive about there being a ‘mandap’ at the site with pillars“.

The senior lawyer extensively referred to various pictures and reports, including the ASI’s findings on the excavated materials from the disputed site, and said, however, there was no such material to show that it was a temple of only Lord Ram. But the pictures of the deities, including those of Lord Shiva, sculptures on the pillars of “Garuda” flanked by lions and the images of lotus amply indicated that it was a temple and moreover, these things were not found in mosques.

“Keeping in mind the faith of Hindus and preponderance of probability, it would indicate that this was a temple of Lord Ram. … Along with the massive old structure, other materials found during excavation suggested that it was a temple,”

Referring to the Allahabad High Court order, he said one of the judges, Justice S U Khan, did not deal with the ASI report in his judgment and erroneously concluded that the mosque came up on a vacant land and on the ruins of a temple, while the other two judges took note of the report, which said there was a temple where the mosque came up.

When the bench noticed that the question before it was not about the structure but whether it was of religious nature before the mosque was built there, the counsel said,

“It was a temple where the public had access. The basic foundation was the same, while the structure was rebuilt. The underlying foundation never changed. There was a total of 17 rows of pillar bases and each row had five pillars,”

On this the bench asked,

“You also have a grave here. How would you interpret this,”

To this the counsel responded that the grave belonged to a much later period. He also added that there were several layers of excavations and the grave was not found during the deep excavation.

On the issue of “namaz” being offered at the disputed site in the past, Vaidyanathan said,

“Offering prayers cannot mean valid possession unless you already own it. If prayer is offered on the street, it cannot be a proof to own it,”

The bench said the question was whether the disputed structure was “built as a mosque or being used as a mosque“. On this the Counsel said,

“No mosque will ordinarily contain pillars of this nature,”

He said during the 1950 inspection itself, it was very clear that there were various “structures, images” that belied the claim that it was a mosque.

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)


More from the day-to-day hearing in Ayodhya Title Dispute:

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

Court shouldn’t go beyond rationality of belief of Ayodhya being Lord Ram’s birthplace: Ram Lalla’s counsel

Also read:

Ayodhya Dispute to be settled by a ‘confidential’ Court monitored mediation; No Gag order passed [Full Report]

Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]

Ram Mandir Babri Masjid| Ayodhya matter not to be referred to larger bench; matter not barred by res judicata in Ismail Faruqui case either: SC

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.