Supreme Court: Considering the threat perceptions of Zufar Ahmad Faruqui, Chairman, U.P. Sunni Central Waqf Board, the Court has dire ted the State of U.P. to forthwith provide adequate security to Faruqui. The said order came on the 38th day of Ayodhya title dispute hearing that is being going on before the 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ.

Senior Advocate Rajeev Dhavan, the counsel for the Sunni Central Waqf Board, one of the parties in the case, has told the Supreme Court that it possesses the impugned land,

“We have been in possession throughout. There is nothing to suggest or show that the plaintiff (Nirmohi Akahara and others) are the proprietor of the disputed Ayodhya land title dispute land in question,”

The counsel said that there is no proof by the Archaeological Survey of India (ASI) to ascertain that a temple was destroyed to build the mosque at the impugned site. He argued,

“They claimed adverse possession since 1934 for which there is no proof,”

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: ANI)

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Your email address will not be published.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.