DEEPAK SHETTY AND ORS. Vs. KARNATAKA WAKF BOARD

JUDGEMENT

(1.) The learned counsel for the respondent Smt. S.R. Anuradha appearing for the Wakf Board would raise a preliminary objection as to the maintainability of this appeal. It is pointed out that the appellants were the defendants before the Tribunal and the respondent Wakf Board was the plaintiff before the Tribunal. The Tribunal having adjudicated the matter and having held that the appellants had no right over the suit property and the suit for bare injunction having been decreed by the Tribunal, the present appeal is filed.

(2.) The learned counsel Smt. S.R. Anuradha would point out that in terms of sub-section (9) of Section 83 of the Wakf Act, 1995, (hereinafter referred to as 'the Wakf Act', for brevity) no appeal lies against any decision or order whether interim or otherwise, given or made by the Tribunal and it is also provided that the High Court may, on its own motion or on the application of the Board or any person aggrieved, call for and examine the records relating to any dispute, question or other matter which has been determined by the Tribunal for the purpose of satisfying itself as to the correctness, legality or propriety of such determination and may confirm, reverse or modify such determination or pass such other order as it may think fit.