PUNJAB WAKF BOARD Vs. GURDEV SINGH

JUDGEMENT

(1.) VIDE this common order both the aforesaid Civil Revisions are being disposed of as the same involves common question of law and the only difference is the description of the property For the sake of convenience facts are being taken from CR No 7319 of 2013

(2.) PLAINTIFF /Petitioner Punjab Wakf Board is in revision under Article 227 of the Constitution aggrieved against the judgment dated 21.09.2013 passed by the learned Presiding Officer, Punjab Wakf Board Tribunal, Bathinda whereby its suit for declaration, possession and permanent injunction has been dismissed

(3.) UPON notice, averments made in the plaint were denied and it was stated that the property does not belong to Wakf Board and the description of the property as mentioned in the plaint does not match with the description of the property as alleged by the plaintiff board in the gazette notification Remaining averments were derided and prayer was made for dismissal of the suit.