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By a 2:1 majority, the SC declined to refer the Ayodhya-Ram Janmabhoomi land dispute case to a bigger bench. While Justice Abdul Nazeer disagreed with the majority opinion, the majority judgement was written by Justice Ashok Bhushan for himself and for CJI Dipak Misra.
Through the majority opinion it was clarified that as observed in paragraph 52 of the Ismail Faruqi judgement, a mosque cannot be deemed as an integral part of Islam in reference to the land acquisition proceedings. It was held by Ismail Faruqui that a religious place can’t claim immunity from compulsory acquisition. The judgement held that the Faruqui case was not concerned with the title dispute as in the present case.
The bench reserved the order on July 20 pertaining to a string of appeals against the 2010 verdict of the Allahabad HC in the Ram Janmabhoomi-Babri Majid dispute. It was during the hearing that Senior Advocate Rajeev Dhavan suggested the bench to refer the following questions to a larger bench:
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