SURINDER KUMAR Vs. PUNJAB WAKF BOARD AMBALA CANTT

JUDGEMENT

(1.) The petitioner has challenged the judgment and decree dated 10.03.2008 passed by the Additional District Judge, Faridkot, exercising the powers of Tribunal under the Wakf Act, 1995.

(2.) In brief, the petitioner has alleged that the respondent filed a suit for possession by way of ejectment from a building measuring 300 Sq. Yds. which is a part of a Mosque building bearing M.C. No.B-II/679, situated on Railway Road, Muktsar, Tehsil and District Muktsar, and also for recovery of Rs. 10 lacs as compensation for unauthorized use and occupation thereof.

(3.) The case of the respondent in the suit was that the property in dispute was given on license to the petitioner @ Rs. 250/- per year with a condition that it can be revoked at any time and he had to deliver vacant possession on the expiry of the notice period. The petitioner had taken the property for residential purpose but had constructed a godown over it. A notice dated 29.08.2006 revoking his license was served upon him directing him to deliver vacant possession of the disputed property within 7 days of the service of the notice, but since he did not deliver the vacant possession on the expiry of the notice period, the suit was filed for his eviction and also for compensation.