WAQF MASJID Vs. ASHOK SETHI

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) This revision is directed against the judgment and decree dated 15-9-2007 passed by Wakf Tribunal/District Judge, Haridwar in Original Suit No. 2 of 2004, Wakf Masjid Railway Station Jwalapur v. Ashok Sethi and Ors., whereby the Plaintiff-revisionist's suit for eviction and recovery of possession was dismissed.

(3.) Brief facts giving rise to the present revision, according to the revisionist, are that that the revisionist-Plaintiff filed Suit No. 2 of 2004 against the Respondent-Defendants for their eviction and possession before the District Judge, Haridwar/Wakf Tribunal on the ground that the suit property was given on rent to the ancestors of the Respondents and the lease thereof was valid upto 1995. The lease and rent-deed expired in the year 1995 and the same had not been renewed hence the possession of the Defendant-Respondents thereon is illegal.