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Ayodhya Case: Supreme Court Allows 'Nirvani Akahara' to File Written Note on Moulding of Relief - (23 Oct 2019)

CIVIL

Supreme Court has allowed 'Nirvani Akahara', one of the Hindu parties in the decades-old case of Ram Janmabhoomi- Babri Masjid land dispute in Ayodhya, to file a written note seeking the "right to manage worship of the deity" as 'shebait' (devotee) at the site.

Tags : SUPREME COURT   AYODHYA CASE  

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