N. MALLIKARJUNA RAO Vs. JUMMA MASJID WAQF

JUDGEMENT

(1.) As the issue involved in all the civil revision petitions is one and the same, these matters are taken up together for disposal by this Common Order.

(2.) The petitioners herein are the defendants and the respondents herein are the plaintiffs in O.S.No.09 of 2024, which was filed by the plaintiffs before the Andhra Pradesh State Waqf Tribunal, Kurnool (for short "the tribunal") against the defendants for their ejectment from the suit schedule shop and recovery of arrears of rent and mesne profits.

(3.) Since the facts in all the civil revision petitions are similar and identical, therefore CRP No.3260 of 2024 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.