PUNJAB WAKF BOARD Vs. SARVAN SINGH CHAUHAN

JUDGEMENT

(1.) (Oral) - This petition is against the order dated 07.5.2004 passed by the Tribunal under the Wakf Act, 1955 (for short, 'the Act') dismissing the petition filed by the petitioner for seeking possession of the land falling in khasra No. 395 min, situated in the revenue estate of Palwal.

(2.) It is averred in the petition that earlier the said land was comprised in old Khasra No.4868 measuring 03 kanal 10 marlas which stood vested in the plaintiff through notification dated 21.11.1970 but the defendant has raised illegal construction over an a rea measuring 301 sq. yards which is denoted with letters ABCD in the site plan appended with the petition.

(3.) In the written statement, the defendant has allege d that the petitioner is not owner of the suit land rather he has claimed that he has become owner of the suit land by adverse possession.