NOOR FATEH Vs. ASSAM BOARD OF WAKF

JUDGEMENT

(1.) Heard Mr. J Deka, learned counsel appearing on behalf of the petitioners. Also heard Ms. R Choudhury, learned counsel for respondent Nos.2 and 3. None appears for the respondent No.1, WAKF Board.

(2.) The jurisdiction under proviso to Sub-Sec. (9) of Sec. 83 of the WAKF Act, 1985 (for short, "the Act of 1985") have been invoked to challenge the correctness, legality and validity of the judgment and decree dtd. 17/5/2008, passed by the learned Presiding Officer, WAKF Tribunal, Guwahati, (for short the learned Tribunal), in WT Case No.1/2007 (Title Suit No.59/1996).

(3.) The brief facts which lead to the filing of the instant proceeding is narrated herein. For the purpose of convenience the parties herein are referred to in the same status as they stood before the learned Tribunal.