REGENT COMPUTRONICS PVT. LTD.

BADARLA SURYAKUMARI Appellant

V/S

BADARLA VAMANA MURTHY Respondents

Referred Judgements :-

UNION OF INDIA V. RAJIV KUMAR [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
RAFIQUENNESSA MOHAMMAD WAHEDULLA VS. LAL BAHADUR CHETRI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESEN TATIVES:MOHAMMAD ABDUL HANAID [REFERRED TO]
MOHAMMAD LDRIS VS. SAT NARAIN [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
DUVURU JAYA MOHANA REDDY VS. ALLURU NAGI REDDY [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
UNITED BANK OF INDIA CALCUTTA VS. ABHIJIT TEA CO PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
M BIKSHAPATHI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
P RAMA RAO VS. HIGH COURT OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard the Counsel appearing for both the parties.

(2.) This matter came up for reference before this Full Bench, as one of us (PSN, J) entertained a doubt in view of the two decisions of co-ordinate Division Benches of this Court in P. Rama Rao v. High Court of A.P., 2000 1 ALT 210 and M. Bikshapathi v. Government of Andhra Pradesh and Ors., 1999 6 ALD 270, with regard to jurisdiction of civil courts vis-a-vis Wakf Tribunal to entertain and decide the disputes relating to wakf and wakf property and other matters, which were filed in civil court after Wakf Act, 1995 (for short 'the Act') coming into force and before the Constitution of the Tribunal as envisaged under Section 83 of the Act, in view of the specific bar of jurisdiction of the civil courts under Section 85 of the Act.

(3.) The learned single Judge (PSN, J) by order dated 26.6.2003 framed the following questions to be decided by a Division Bench:

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BADRALA SURYAKUMARI Vs. BADRALA VAMANA MURTHY

Referred Judgements :-

JUDGEMENT

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