A.P. STATE WAKF BOARD Vs. JANAKI BUSAPPA

JUDGEMENT

(1.) The present Civil Appeal arises out of the final Judgment and Order dtd. 18/1/2011 ("Impugned Judgment") passed by the High Court of Andhra Pradesh ("High Court") in Civil Revision Petition No.3786 of 2009, whereby the High Court allowed the revision petition preferred by the plaintiffs and decreed the suit, setting aside the Judgment and Decree dtd. 4/8/2009 ("Tribunal Judgment") passed by the Andhra Pradesh Wakf Tribunal, Hyderabad ("Tribunal") in O.S. No. 68 of 2000.

(2.) The Appellant herein is Andhra Pradesh State Wakf Board, represented by its chairperson ("Wakf Board"), who was the original defendant no.1. The Respondents were the original plaintiffs and their legal representatives.

(3.) The factual matrix, giving rise to the present appeal, in brief, is that the plaintiffs, namely, Janaki Busappa and others, instituted O.S. No. 68 of 2000 before the Tribunal, seeking reliefs of permanent injunction and declaration against the defendants and later plaint was amended seeking relief of setting aside letter dtd. 21/8/1999 issued by the Appellant allotting land to original Defendant No.2, Jamat Ahle Hadees, for construction of Edgah.