PUNJAB WAKF BOARD Vs. PRITPAL SINGH & ANR

JUDGEMENT

(1.) Petitioner herein filed a suit before the Wakf Tribunal, Ludhiana, inter alia praying for possession as also for mesne profits. The Wakf Tribunal by its order dated 08.05.2009 decreed the suit for possession as also for recovery of mesne profits.

(2.) Aggrieved by the same, the respondents preferred a writ petition before the High Court for quashing the said order. By impugned order dated 16.12.2010, the Punjab & Haryana High Court had set aside the order of the Wakf Tribunal on its finding that the Wakf Tribunal had no jurisdiction to entertain a suit for ejectment. It is against this order that the petitioner has preferred this special leave petition.

(3.) Leave granted.