MOHD SHAKIR Vs. MOHD NAZEER ALI

JUDGEMENT

(1.) This civil revision petition under Section 83(9) of the Wakf Act, 1995 is directed against judgment and decree, dated 3.1.2008 in OS No. 124 of 2001 on the file of the Andhra Pradesh Wakf Tribunal, Hyderabad, where under and whereby the original suit filed by the respondents herein/plaintiffs was decreed duly ordering eviction of the defendants from the suit schedule land.

(2.) Heard.

(3.) There cannot be any dispute that in view of the decision Ramesh Gobindram (dead) v. Sugra Humayun Mirza Wakf, 2010 8 SCC 726, when there is adjudication of dispute only concerning the eviction of a tenant, the civil Court alone has got jurisdiction. But, in case of a dispute with regard to Wakf property, certainly the Wakf Tribunal alone has got jurisdiction. On this aspect, in the said judgment, it is held thus: