HARYANA WAKF BOARD Vs. VISHNU MITTAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner very fairly concede that the matter is squarely covered by the judgment of the Hon'ble Apex Court rendered in in Civil Appeal No. 1182 of 2006 and Civil Appeal No. 1183 of 2006 titled as Ramesh Gobindram (dead) through L.Rs versus Sugra Humayun Mirza Wakf decided on 1.9.2010 and therefore, the impugned order is unsustainable in the eyes of law. Relevant observations in Ramesh Gobindram's case (supra) are as under:-

(2.) HAVING regard to the aforesaid and in view of the observations made by the Hon'ble Apex Court in Ramesh Gobindram's case (supra), the impugned order is set aside and the revision petition is disposed of with liberty to the petitioner to have recourse to the appropriate remedy available to him under the law.