December 26, 2018:

On Monday, Union Law Minister Ravi Shankar Prasad appealed to the Supreme Court to “fast-track” the hearing of the Ayodhya title suit, saying it was the “expectation of the country.”

The court is scheduled to take up the hearing on Jan 4.

If the cases of the Sabarimala temple, adultery and urban Maoists could be wrapped up in a few months, why not the Ayodhya dispute, Mr. Prasad asked.

He was addressing the 15th national conference of the Akhil Bharatiya Adhivakta Parishad here.

Mr. Prasad said his appeal was made not as a Minister but as a common citizen and a lawyer.

Among those present were Chief Justice of Allahabad High Court Gobind Mathur & Justice M.R. Shah of the SC.

Mr. Prasad said when people approached him and asked why the Ram Janmabhooomi case was still pending after 70 years, and 10 years of appeal in the apex court, while cases related to the Sabrimala temple, adultery and ‘Urban Maoists’ were concluded in a few months, he had no answers.

While claiming that the common Muslim wanted to honour the feelings of Hindus in the Ayodhya case, Mr. Prasad said he did not believe the Babri Masjid to be a “mosque of worship” but a “mosque of slavery.”

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