SHAIK SILAR Vs. SYED MUNAWAR

JUDGEMENT

(1.) The civil revision petition is filed under Article 227 of the Constitution of India challenging the order dated 09.07.2012 in I.A.No.541 of 2011 in O.S.No.121 of 2008 passed by the learned Presiding Officer, Andhra Pradesh State Wakf Tribunal, Hyderabad, whereby the petition filed by the defendant under Order VII Rule 10 r/w Section 151 of Code of Civil Procedure, 1908 (for short 'CPC') requesting to return the plaint to the plaintiff for want of jurisdiction, was allowed.

(2.) The brief facts which led to filing of this revision are that the revision petitioner and other plaintiff (since died) filed a suit against the respondent/defendant under Section 26 r/w Order VII Rule 1 of CPC and Sections 83 and 85 of the Wakf Act, 1995 for eviction of the defendant from the suit schedule property and for recovery of possession and for past and future profits. In the plaint, it is interalia contended that the 1st plaintiff is a notified Mutawalli of Ashoor Khana known as Khader Vali Dargah and Peerla Chavidi situated at Sullurpet, Nellore District and the suit schedule property is a Wakf property and the defendant was a tenant therein having obtained it on rent from the 1st plaintiff.

(3.) Heard Sri A.M.Qureshi, learned counsel for the petitioner and Sri M.Brahma Reddy, learned counsel for the respondent.