KAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Karnail Singh has filed the instant revision petition under Article 227 of the Constitution of India to assail order dated 18.11.2010 (Annexure P- 5) passed by learned Additional District Judge-cum-Wakf Tribunal, Jalandhar thereby dismissing the petitioner's application for extension of time for deposit of requisite amount.

(2.) Respondent-Punjab Wakf Board (in short, the Board) filed suit against petitioner Karnail Singh before Wakf Tribunal, Jalandhar for possession of the suit land measuring 39 kanals 5 marlas and for recovery of mesne profits @ Rs.15,000/- per acre w.e.f. 01.03.2003 till restoration of possession of the suit land to the Board and also sought permanent injunction.

(3.) In that suit, parties arrived at compromise and consequently compromise order dated 12.08.2009 Annexure P-1 was passed to the following effect: