January 03, 2019:

On Friday, the Supreme Court has said that an appropriate bench constituted by it will pass an order on Jan 10 for fixing the date of hearing in the Ram Janmabhoomi-Babri Masjid land dispute title case at Ayodhya.

Though the court was jam packed with lawyers & journalists in anticipation of some orders for day-to-day hearing of Ayodhya dispute, a bench led by CJI Ranjan Gogoi made it a 15-second affair by reading out the order - "further orders will be passed by appropriate bench on Jan 10".

Senior Advocate Harish Salve & Advocate Rajeev Dhavan, appearing for different parties, didn't even get the opportunity to make any submission.

SC also dismissed a PIL seeking to hear the Ayodhya matter on urgent and day to day basis.

The PIL was filed by an advocate Harinath Ram in Nov 2018. Ram had urged the Top Court to hear the matter on an urgent basis and in a time-bound manner.

On Dec 24, a Supreme Court bench headed by Chief Justice Ranjan Gogoi had decided on "fixing the date of hearing before the appropriate bench."

On the same day, Union minister Prakash Javadekar said that the Central Govt. wants the Ram Janmabhoomi-Babri Masjid title suit to be heard on day to day basis in the court.

On Nov 12, the Supreme Court had rejected a petition seeking an early hearing in the Ram Janmabhoomi-Babri Masjid title suit.

SC had last year rejected a petition by Muslim parties to refer Ayodhya land dispute to a five-judge constitution bench and had fixed hearing to commence from Oct 29.

However, on Oct 29, the SC had posted the matter for "appropriate orders" on Jan 4.

In 2010, the Allahabad HC had divided the disputed land in Ayodhya into three parts for each of the parties — the Sunni Waqf Board, the Nirmohi Akhara and Ram Lalla.

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