NASIR HUSSAIN Vs. AMRAVATI CAMP MASJID

JUDGEMENT

(1.) Heard Shri Quazi, learned counsel for the applicants and Shri Mohammad Ateeque, learned counsel for the respondent no.1 in all applications.

(2.) All the revision applications challenge the judgments dtd. 11/02/2022, passed by the Maharashtra State Waqf Tribunal, Aurangabad, whereby the suits filed by the Waqf Board/plaintiff have been partly decreed and the defendant no.1 in all the matters have been directed to deliver the vacant possession of the suit shops to the plaintiff within three months from the date of the judgments. A further relief of the defendant no.1 to pay amounts towards arrears of rent for the period indicated in each judgment has also been granted and further enquiry under Order XX Rule 12 of the Code of Civil Procedure is also ordered.

(3.) Shri Quazi, learned counsel for the applicants taking exception to the aforesaid judgments contends that all the applicants had an indefinite lease from the erstwhile mutawalli of the respondent - Waqf Institution and therefore it was not permissible for the learned Tribunal to have directed delivery of possession.