REGENT COMPUTRONICS PVT. LTD.

Sk. Safik Appellant

V/S

BOARD OF WAKFS, WEST BENGAL Respondents

Referred Judgements :-

K. JAMALUDDIN &ORS. VS. K.P. JAINULALUDDEN & ORS. [REFERRED TO]
MD. TAHAMMUL HAQUE & ORS. VS. CALCUTTA MUNICIPAL CORPN. & ORS. [REFERRED TO]
GOWARDHANDAS RATHI VS. CORPORATION OF CALCUTTA &ANR. [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
PREM LALA NAHATA VS. CHANDI PRASAD SIKARIA [REFERRED TO]
CHHEDI LAL MISRA VS. CIVIL JUDGE [REFERRED TO]
T KALIAMURTHI VS. FIVE GORI THAIKAL WAKF [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
MAULVI ABDUL RAHMAN SIYAI VS. SARDAR MAQBOOL HASAN [REFERRED TO]
ARAKHITA SWAIN VS. KANDHUNI SWAIN [REFERRED TO]
POOKOYA HAJI VS. CHERIYAKOYA [REFERRED TO]
M S ABDUL HAMEED VS. S M SHEIK MOHAMMED [REFERRED TO]
BHANWAR LAL VS. RAJASTHAN BOARD OF MUSLIM WAKF [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
STATE OF KERALA VS. SUDHIR KUMAR SHARMA [REFERRED TO]
SAYED HASSAN ALI VS. MAHAMMED SAHIDUL ISLAM [REFERRED TO]
MASUDA BEGUM VS. ROUSHAN ALI [REFERRED TO]

JUDGEMENT

(1.) The present application under Art. 227 of the Constitution of India has been filed by the plaintiffs (allegedly local villagers) against partial refusal of the reliefs sought in Suit No. 12 of 2015 filed before the Waqf Tribunal, West Bengal.

(2.) The suit was filed for the following reliefs:

(3.) The first ground of challenge is the alleged perversity in the findings of the Tribunal on several scores. The Tribunal held that the suit property is a composite waqf property, partly private and partly public.

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SK. SAFIK Vs. BOARD OF WAKFS, WEST BENGAL

Referred Judgements :-

JUDGEMENT

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