Supreme Court: The 40-days long Ayodhya title dispute hearing has finally come to an end today. The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has reserved it’s verdict in one of the most controversial cases this country has seen.
Earlier today, the Chief Justice of India Ranjan Gogoi had said that the daily hearing on the Ram Mandir-Babri Masjid land dispute will end by 5 pm today. He said,
“By 5 pm this matter is going to be over. Enough is enough,”
The Court had, though, initially set October 18 as the deadline for completion of all arguments in the protracted land title dispute. If speculations are to be believed, the Ayodhya verdict will be out by mid-nov.
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.
