AFROZNISHA Vs. DELHI WAKF BOARD

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present review application has been filed by Mohd. Rizwan (hereinafter "Review Applicant"), son of Late Mohd. Razi, describing his residence at property no. 1068, Ward No.1, measuring approximately 425 sq. yds. in Khasra No. 1665 (New Khasra No. 1151/3), situated in the revenue estate of Village Mehrauli, Tehsil Hauz Khas (Mehrauli), New Delhi-110030 (hereinafter "subject property"), seeking review of the order dtd. 15/12/2021, passed by this Court in CRP 223/2019, 224/2019 and 225/2019.

(3.) In CRP 223/2019, 224/2019 and 225/2019, the Petitioners/Plaintiffs/Mehvish Adil, Mohd. Adil and Afroznisha (hereinafter collectively "Petitioners") had challenged the orders dtd. 4/10/2019passed by the Waqf Tribunal/NDD/PHC (hereinafter "Waqf Tribunal") in ML No.27/2018 titled Mehvish Adil v. Delhi Wakf Board and Ors., in ML No.29/2018 titled Mohd Adil v. Delhi Wakf Board and Ors. and in ML No.28/2018 titled Afroznisha v. Delhi Wakf Board and Ors. Vide the said orders, the applications of Petitioners under Order XXXIX Rules 1&2 CPC were dismissed. Effectively, the prayer seeking injunction against the Delhi Wakf Board/Respondent No.1 (hereinafter "Wakf Board") from dispossessing the Petitioners, from property being 1068, Ward No.1, Khasra no. 1151/3, Mehrauli, Delhi ad measuring 425 sq. yards (hereinafter "suit property"), was rejected. In the revision petitions, vide this Court's order dtd. 15/12/2021, the revision petitions of the Petitioners therein, i.e., Ms. Afroznisha, Ms. Mehvish Adil and Md. Adil, were dismissed. The suit property was also shown to have been entered into the list of Auqaf published by the Delhi Administration in the Gazette dtd. 30/12/1976 (hereinafter "Waqf Notification"). The operative portion of the said order dtd. 15/12/2021, read as under: