Ram Janmabhoomi Land transferred to Ram Lalla, the Infant Lord ahead of Bhumi Pujan

Ahead of the Ram temple ‘bhumi pujan’ on Aug 5, the Ram Janmabhoomi land was transferred to ‘Ram Lalla virajman’ in official records (nuzool) of Ayodhya on Saturday.

Ayodhya District Magistrate Anuj Jha handed over a certified copy of the land transfer to Champat Rai, General Secretary of the Sri Ram Janmabhoomi Tirath Kshetra Trust.

Additional District Magistrate, Ayodhya, Gorelal Shukla confirmed the land transfer.

The Lucknow bench of the High Court of Allahabad on Sept 30, 2010, had apportioned one-third of the 2.77 acre then disputed land to Hindus, one-third to Muslims & one-third to Ram Lalla, the deity.

It is this 2.77-acre land that the sanctum sanctorum of the Ram temple (on which Babri Masjid once stood) will be constructed.

This order of the HC was challenged in the Apex Court. On Nov 9, 2019, the Top Court put an end to decades-old Ayodhya title suit by granting the entire 2.77 acres of disputed land in Ayodhya to deity Ram Lalla, who was one of the petitioners in the case.

The infant form of Lord Ram- Ram Lalla--was deemed a perpetual minor & a ‘Juristic Person’ with legal rights for the purpose of the case.

The deity was represented by his “next human friend”, a VHP leader, in the court proceedings in the land title dispute.

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