ABDL KALAM Vs. UMAPADA MAITY

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order being No. 47 dated 27th September, 2006 (Later)passed by the learned Presiding Officer, Wakf Tribunal, West Bengal, in suit No. 8 of 2004 by which the petitioners' prayer for amendment of plaint was rejected by the learned Tribunal.

(2.) THE plaintiffs/petitioners filed a suit for declaration and injunction against the opposite parties in the learned Court of the Wakf Tribunal.

(3.) IN the said suit the plaintiffs/petitioners prayed for a declaration that various Deed of Conveyances executed by the defendant Nos. 10 to 18 in favour of Ram Krishna Jana, the predecessor of defendant Nos. 19 to 25 in respect of 'a' and 'b' schedule properties and the subsequent deed executed by the predecessor of the defendant Nos. 19 to 25, namely, raj Krishna Jana dated 23rd August, 1960 in favour of the defendant Nos. 1 to 4 and the predecessors of defendant Nos. 5 to 9, namely, Narayan chandra Jana, since deceased, are void ab-initio with a further declaration that the said deeds which were recorded in the relevant book and volume with the concerned registration office, stands cancelled.