MOHAMMED YUSUF Vs. KARIYULLAH SHA

JUDGEMENT

(1.) In this civil revision petition, the defendants 1 to 11 in O.S.No.175 of 2004, on the file of the Principal Subordinate Judge, Wakf Tribunal, Tirunelveli, have impugned the Judgment and Decree, dated 21.12.2005, passed in the said suit.

(2.) The said suit has been laid by the plaintiffs Mosque for declaration and possession.

(3.) In brief, the case of the plaintiffs - Mosque is that, the suit property belonged to it. The first plaintiff is the Muthavalli and the plaintiffs 2 and 3 and the defendants 11 and 12 are the Executive Committee Members appointed by the Wakf Board and while so, the suit property had been leased out by the defendants 11 and 12 in favour of the defendants 1 to 10 without obtaining the sanction of the Wakf Board and also against the provisions of the Wakf Act and hence, the said lease is void and could not be given effect to and inasmuch as the defendants 1 to 10 are squatting upon the suit property belonging to the plaintiffs Mosque illegally, according to the plaintiffs Mosque, it had been necessitated to lay the suit for the appropriate reliefs.