IRFAN Vs. UTTARAKHAND WAQF BOARD

JUDGEMENT

(1.) Present Revision has been filed under sub-sec. (9) of Sec. 83 of the Waqf Act, 1995 against the judgment dtd. 25/2/2023, passed by learned Waqf Tribunal, Garhwal Mandal, Dehradun in Waqf Petition No. 31 of 2021, 'Waqf Anjuman Masjid, Railway Station Jawalapur, District Haridwar vs. Irfan alias Jumma' by which, learned Tribunal has allowed the said Petition by passing an eviction order against the revisionist in relation to the shop-in-question and directed the revisionist to pay Rs.11,806.00 as arrears of rent and mesne profit at the rate of Rs.2,000.00 per month with effect from 29/12/2016 till the possession of the shop-in-question is handed over to the respondent no. 2.

(2.) Heard Mr. Bilal Ahmed, learned counsel for the revisionist, Mr. Ahrar Baig, learned counsel holding brief of Mrs. Nishat Intezar, learned counsel for respondent no. 1 and Mr. Siddhartha Singh, learned counsel for respondent no. 2.

(3.) Revisionist has filed a Miscellaneous Application (IA No. 1 of 2023). The said application is taken on record. By the said application, the revisionist has sought one year period to vacate the shop-in-question.