SUBHAN SHAH Vs. M P WAKF BOARD BHOPAL

JUDGEMENT

(1.) This order shall also govern the disposal of Civil Revision No. 463 of 2000 (Madhya Pradesh Wakf Board, Bhopal v. Shri Subhanshah (deceased) through L. Rs. Ramjan and others) and Civil Revision No. 558 of 2000 (Saleem S/o. Nannusha v. Madhya Pradesh Wakf Board, Bhopal and others).

(2.) Against the impugned order dated 8-2-2000 passed by M.P. Wakf Tribunal, Bhopal, in Case No. 864/1995 all the parties to the suit have filed these revisions under Section 83 (9) of the M.P. Wakf Act, 1995 (for short "the Act").

(3.) Civil Revision No. 539 of 2000 has been filed by the L. Rs. of deceased Subhan Sah; deceased Ghisa Sah; Mamu Sah; and deceased Yakub Sah, who were plaintiffs before the Wakf Tribunal in the suit. Civil Revision No. 463 of 2000 has been filed by the M. P. Wakf Board, Bhopal. Civil Revision No. 558 of 2000 has been filed by one Saleem who was defendant No. 3 in the suit.