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Ayodhya Case:Supreme Court Rules in Favour of Ram Temple in Ayodhya,Orders Alternate Land for Muslims - (11 Nov 2019)

PROPERTY

Supreme Court has ruled in favour of the Hindus in the over 70-year-old Ram Janmabhoomi-Babari Masjid title dispute case ordering the allocation of the contested site to them for the construction of a temple. However the Court also ordered that 5 acres of alternate land should be provided to the Sunni Waqf Board at a prominent place in Ayodhya.

Tags : SUPREME COURT   AYODHYA CASE  

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