MOHAMMED IFTEKHAR UDDIN Vs. IMDADGHA COMPLEX

JUDGEMENT

(1.) Whether the Lower Appellate Court is right in not framing the detailed points for consideration as required under Order 40, Rule 31 CPC and also consider all the grounds raised by the Appellant herein in these Appeals as per the judgments of this Hon'ble Court reported in 2002 (2) ALT 589 and 2005 (3) ALD 813?

(2.) Whether the Lower Appellate Court is right in conforming the eviction order of the trial court directing the eviction of the Appellant/defendant from the suit schedule premises on the basis of eviction suit filed by the plaintiff Managing Committee without the consent and directions of the Wakf Board as required under Section 13(3) and section 27 of the Wakf Act, 1995?

(3.) Whether the Lower Appellate Court is right in ordering of eviction of defendant from the plaint schedule premises by dismissing the appeal with cost confirming the eviction order of the trial Court without there being a statutory notice to the Wakf Board under section 90(1) of the Wakf Act, 1995?