SATNAM SINGH AND ANR Vs. PUNJAB WAKF BOARD

JUDGEMENT

(1.) Suit filed by Respondent-Plaintiff-Punjab Wakf Board against the Petitioners stands decreed by learned Additional District Judge-cum-Presiding Officer, Wakf Tribunal, Amritsar vide impugned judgment and decree dated 20.7.2009 for possession of the suit land.

(2.) Learned Counsel for the Petitioners states that the Petitioners admit that the suit land vests in Punjab Wakf Board.

(3.) In view of the aforesaid, learned Counsel for the parties state that Wakf Tribunal had no jurisdiction to try suit for possession of the suit land in view of law laid down by Hon'ble Supreme Court in Ramesh Gobindram (dead) through LR v. Sugra Humayun Mirza Wakf,2010 2 RCR 266. In view of judgment of Hon'ble Supreme Court in Ramesh Gobindram (supra), this plea has to be accepted. It is, thus, manifest that learned Wakf Tribunal which passed the impugned judgment and decree had no jurisdiction to try the suit.