RUBAB BAI Vs. MADHYA PRADESH WAKF BOARD

JUDGEMENT

(1.) Indeed, the hearing of the matter is scheduled in the list of 'final hearing cases'. The matter is pending since 2003. With the concurrence of learned counsel for the rival parties, it was heard finally on 17/5/2024 and today the order is being pronounced.

(2.) By the instant civil revision, the applicants are challenging the judgment/order dtd. 24/7/2003 passed by the State Waqf Tribunal Bhopal. Earlier, on 6/9/1993, the plaintiff-non-applicant No.1 instituted an action registered as MJC No.19/1993 in the court of VII Additional District Judge, Bhopal claiming the following reliefs-

(3.) A succinct venture to the facts of the case reveals that the plaintiff-Board filed a suit for declaration, perpetual injunction, possession and compensation before VII Additional District Judge, Bhopal with regard to the land bearing khasra No.1196 area 0.87 acre, 1197 area 0.75 acre, 1198 area 0.60 acre, 1199 area 0.70 acre and 1200 area 0.22 acre known as Qabristan, Madarwada situated behind building Mulla Seth Sajjad Hussain (Capital Hotel), Tehsil Huzur, District Bhopal.