DARGA SHAHENSHA IRFANI HAZRAT Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This revision petition is filed under Section 83(9) of Wakf Act, 1995, challenging the judgment dated 12.04.2012 in O.S.No.6/2010 passed by the Karnataka Wakf Tribunal, Gulbarga Division, Gulbarga.

(2.) For the sake of convenience, the parties will be referred to as per their rankings before the Tribunal. The petitioner is the plaintiff and respondents are the defendants before the Tribunal.

(3.) Brief facts giving rise to filing of this petition are as under: