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My Right to Pray Superior to Waqf Board's Right to Property, Says Subramanian Swamy - (27 Sep 2018)

The Supreme Court on Thursday declined to refer to a five-judge Constitution bench the issue of reconsideration of the observations in its 1994 judgment that a mosque was not integral to Islam, which had arisen during the hearing of Ayodhya land dispute.

Tags : COURT   SUPREME COURT  

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