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The origin of the dispute can be traced back to almost 1857, during the time of the British Administration that allowed muslims to perform namaz innside the Babri Masjid and the Hindus to perform pooja outside. The rift between Hindu and Muslim unity started after the violent act by a mob of enraged Hindus in the year 1992 who tried to demolish the mosque due to the discovery of an Idol of Lord Ram in it.
The Central Government in an effort to curb tensions passed the Acquisition of Certain Area at Ayodhya Act 1993. This resulted in the Central Governement having sole control over the disputed alnd. The constitutional validity of this Act was challenged in the Supreme Court in the Ismail Farooq v Union of India wherein which the Court upheld the validity of the Acquisition of Certain Area at Ayodhya Act 1993 and held that mosque is not an essential part of Muslim religion. In 2013 the Allahabad hIgh Court mandated a one third split to each of the parties in the dispute. This was again appealed to the Supreme Court. After a failed mediation process, the Supreme Court has decided to expedite arguments in the case.
The case is now on way to become one of the longest heard disputes in the history of the Supreme Court and is currently in day 35 of the hearing as of October 1.
SUMMARY OF ARGUMENTS
Arguments raised by Advocate K Parasaran
Arguments raised by Advocate Rajeev Dhavan
Arguments by Advocate CS Vaidyanathan
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