AFROZNISHA Vs. DELHI WAQF BOARD

JUDGEMENT

(1.) This hearing has been done through hybrid mode. CM Appl.49228/2023 & CM Appl.49229/2023 in C.R.P. 224/2019

(2.) These are two applications which have been filed by occupants of the property bearing No. 1068, Ward number 1, Khasra No. 1151/3. The details of the Applicants is as under: <IMG>JUDGEMENT_164_LAWS(DLH)9_2023_1.jpg</IMG> <IMG>JUDGEMENT_164_LAWS(DLH)9_2023_2.jpg</IMG>

(3.) The prayer in these applications is that the Applicants be impleaded in the present petition and they be given 6 months' time to vacate the said property.