In November, 2019, a Five Judge Bench of the Supreme Court comprising of Chief Justice of India Ranjan Gogoi unanimously set aside the Allahabad High Court, over the Ayodhya dispute and awarded the title of the land to Ram Lalla
Today, an hour before the Ayodhya event, Muslim Body- All Indian Muslim Personal Law Board (AIMPLB) questioned the Supreme Court Judgment in the Ayodhya. On twitter, they twitted that:
“no need to be hearbroken”
“#BabriMasjid was and will always be a Masjid. #HagiaSophia is a great example for us. Usurpation of the land by an unjust, oppressive, shameful, and majority appeasing judgment can’t change its status. No need to be heartbroken. Situations don’t last forever,” the AIMPLB tweet said.
In the tweet, a press statement was also attached. Supreme Court last year directed the Centra Government to allot a five-acre plot of land in Ayodhya for the construction of a mosque. All Indian Muslim Personal Law Board (AIMPLB) stated that they will not accept the alternative five-acre land.
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