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  • Supreme Court Of India09/11/2019

    Hindus would get the entire disputed 2.77 acres in Ayodhya. Possession of land to remain with Centre. Muslims will get alternate five acres of land either in the surplus 67 acres acquired in and around the disputed structure by the central government or any other "prominent" place. A trust will be formed in 3 months to build a temple on the disputed land.

    m siddiq (d) thr lrs  Vs  mahant suresh das & ors

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