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The 5 judges bench comprising CJI Ranjan Gogoi, Justices Bobde, Chandrachud, Ashok Bhushan and Abdul Nazeer has delivered a verdict after reserving it for 40 days since August 6th.
The Hon’ble Apex Court held that the disputed land of 2.77 Acres in its entirety must be reposed for the purposes of Ram Mandir construction.
The Court also observed that the destruction of Babri Masjid in 1992 was a flagrant violation of the law and directed that an alternate suitable site of land of 5 acres must be allotted by the Central Government or the State Government to the Sunni Waqf Board. The Waqf Board shall be at liberty to build a mosque on the land handed over. The Central Government must also formulate a scheme vis a vis this verdict within 3 months and must set up a Board of Trustees for construction of the Mandir.
The court further clarified that the rights of the deity Ram Lalla over the disputed property are subject to peace, communal harmony and maintenance of law.
Highlights of the Verdict:
This case is the second-longest hearing in the history of the Supreme Court. The pronouncement of the judgment almost lasted for half an hour. The Supreme Court further held that the title of the disputed property cannot be based only on the report submitted by ASI and must be settled vide established legal principles. The court also observed that once faith is established, the court should defer to it.
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