THITHEEBI Vs. M S IMBICHIPATHUMABI ALIAS BEEVI

JUDGEMENT

(1.) UNDER challenge in this revision is the judgment and decree passed by the Wakf Tribunal ordering eviction of the petitioners from the building in question. According to us, the issue is covered directly by the judgment of the Supreme Court in Ramesh Gobindram v. Sugra Humayun Mirza Wakf (2010(3) KLT 862 (SC). We hold that the Wakf Tribunal does not have jurisdiction to try and dispose of the suit in question. In that view of the matter by setting aside the judgment and decree under challenge, we allow the revision and dismiss the suit as withdrawn. Plaintiffs/ respondents are given liberty to approach the competent court within a period of six weeks from today.