JASBIR SINGH AND ANR Vs. PUNJAB WAKF BOARD

JUDGEMENT

(1.) Amended memo of parties already filed, pursuant to order of the preceding date, is taken on record, subject to all just exceptions.

(2.) Respondent No. 1 Punjab Wakf Board filed suit for possession against the Petitioners and proforma Respondents. The said suit has been decreed by learned Additional District Judge, Moga (apparently as Wakf Tribunal) vide impugned judgment and decree dated 01.02.2008. Instant revision petition under Article 227 of the Constitution of India read with Section 83(9) of the Wakf Act, 1995 (in short, the Act) has been preferred by Jasbir Singh and Bohar Singh who were Defendants No. 1 and 2 before the Wakf Tribunal.

(3.) I have heard learned Counsel for the parties and perused the case file.