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In a massive development in the Ram Janmabhoomi-Babri Masjid case, the Central government has filed an application in the Supreme Court, seeking permission to restore "surplus", "undisputed" land around Babri to Ram Janambhumi Trust. The petition points out that the Centre had acquired 67.703 acres of land in Ayodhya, including the plot where the structure commonly known as Babri Masjid was situated, by the Acquisition of Certain Area at Ayodhya Act, 1993.
The Centre's petition comes at a time when the newly constituted Constitution Bench is set to hear the title dispute. This bench initially comprised of Chief Justice of India Ranjan Gogoi and Justices SA Bobde, NV Ramana, UU Lalit and DY Chandrachud, and was scheduled to hear the matter on January 10. However, Justice UU Lalit recused himself from the case. This was after Senior Advocate Rajiv Dhavan, who represents the Sunni Waqf Board, pointed out that Justice Lalit had represented former UP CM Kalyan Singh, in a contempt of court case twenty-four years ago. The hearing was then adjourned till January 29. In the meantime, Justice Ramana also withdrew from the case. The bench was then reconstituted on January 25, naming Justices Ashok Bhushan and SA Nazeer to take the place of the two judges.
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