SHAMIM FAROOQI Vs. DELHI WAKF BOARD

JUDGEMENT

(1.) This revision petition under Section 115 of the Code of Civil Procedure (for short 'the Code') is directed against the order dated 6th August, 1984 dismissing the petitioner's application for leave to amend the written statement

(2.) Briefly these are the facts. On 27th September, 1979 Delhi Wakf Board, Delhi, plaintiff filed a suit for possession of premises situated at Masjid Qazi Wali, Bazar Paharganj, New Delhi against the defendants petitioners paras 1 and 2 of the plaint are as under:

(3.) The petitioners submit that under Regulation No. 17 of Delhi Wakf Board Regulations, 1963 a Property Committee is to be appointed by the Board and under Regulation 35 the Property Committee only is authorised to take decision about the filing, of the suit relating, to the properties of the Wakf Board. The petitioners therefore sought leave to amend the written statement as follows :