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Supreme Court to Nirmohi Akhara: Claim of Devotee Cannot be Adverse to Deity - (26 Aug 2019)

PROPERTY

Supreme Court has told Nirmohi Akhara, which has said the lawsuit of "Ram Lalla" be dismissed and the disputed land in Ayodhya be given to it as it has been the deity's sole devotee, that the claim of "shebait" (devotee) "can never be adverse to the deity".

Tags : SUPREME COURT   NIRMOHI AKHARA  

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