MUJIBAR RAHMAN Vs. KABIRUDDIN

JUDGEMENT

(1.) IN this application, the opposite party No. 3/applicant has prayed for review of the judgment and/or order dated 12th July, 2007 passed by this bench in C. O. No. 79 of 2007 on the ground that there are some error apparent on the face of the order regarding interpretation of the provision of Section 83 (2) of the Wakf Act, 1995 resulting erroneous conclusion in the order passed by this Court while disposing of the said revisional application on 12th July, 2007.

(2.) RELEVANT facts leading to filing of this review application are given below for proper appreciation of this application for review.

(3.) PENDING disposal of a civil suit being Title Suit No. 54 of 2001 before the learned Civil Judge (Junior Division), Ghatal, Paschim Medinipur regarding a dispute relating to title and possession between the petitioner and the opposite party No. 3 (applicant) concerning the property being L. R. Plot No. 103 under Khatian No. 103 measuring about 57 decimals at Mouza chakiochhipur, the said suit property was enrolled as a part of the Lai Masjid wakf Estate under E. G. No. 15335 by a resolution adopted by the Board of wakfs, West Bengal vide Order dated 15th February, 2005 at the instance of the opposite party No. 3 (applicant ).