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The Hon’ble Supreme Court had directed the Central Government dated 9th November, 2019 pursuant to its judgment to formulate a scheme within 3 months in accordance to the powers with it under Section 6 an 7 of Acquisition of Certain Areas at Ayodhya Act, 1993( herein afterwards referred to as the said Act)
Section 6 and 7 of the said Act provides that the powers with the Central Government with respect to the rights title and interest shall vest with a body or authority or trustees which are willing to comply with the terms and conditions as imposed by government.
In compliance with the directions of the Supreme Court orders dated 9th November, 2019, the Central Government has formulated a scheme effectively dated 5th February, 2020. The scheme has made the necessary provisions with respect to the trust including construction of trust, powers and duties of the trustees and other matters incidental and supplemental thereto. PM Narendra Modi announced that the trust shall ovresee the construction of te temple.
In accordance with the said scheme the trust named “Sri Ram Janmbhoomi Teerth Kshetra” is registered with its registered office. In compliance with the directions of the Hon’ble Supreme Court, the Central Government shall hand over the possession of the inner and outer courtyards of the disputed land to the trust and also have the power to make provisions with respect o rest of the acquired land by handing it over to the said trust for the management and development.
Taking into consideration an account of past history of communal disturbances, and possible scenarios of law and order, public order and concerns relating to communal harmony and security, also considering the large number of pilgrims visiting the land acquired under the Act and the essential amenities that shall be required to be provided , the Central Government after consulting the State Government of Uttar Pradesh decided to effectuate the allotment of a suitable land admeasuring 5 acres to Sunni Central Waqf Board at a prominent place in Ayodhya , outside the land acquired under the Act.
The allotment letter of 5 acres of land in Ayodhya to the Sunni Central Waqf Board has been issued by the State Government of Uttar Pradesh.
Therefore in exercise of the powers vested under sub-section (1) of Section 6 of Acquisition of Certain Areas of Ayodhya Act, 1993 and the judgment passed by the Supreme Court in the matter of Civil appeal no. 10866-10867 of 2010 and other connected appeals, the Central Government being satisfied that the trust namely Sri Ram Janmbhoomi Teerth Kshetra is willing to comply with such terms and conditions under the said scheme directs that all the rights, titles and interests in the acquired land shall vest with the trust including the inner and outer courtyard f the disputed land from the date of this notification published in the Official Gazette.
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