PUNJAB WAKF BOARD Vs. SADHU SINGH

JUDGEMENT

(1.) THE following substantial questions of law arise for consideration in the second appeal: - -

(2.) WHETHER the plaintiffs were entitled to the relief of injunction on the ground of their being in possession of the property notwithstanding the fact that they had failed to establish their ownership over the property as claimed by them.

(3.) IN the manner of disposal of the case, the Court referred to the fact that the property although referred to as kabristan and that dead bodies were buried, all the Muslims who resided in that village Kheri Chehlan had fled to Pakistan at the time of partition and the property had been ceased to be used as kabristan. These are the judgments of these Courts that come for challenge before this Court and substantial questions of law arose which I have settled already.