SAIN DIN Vs. PUNJAB WAKF BOARD

JUDGEMENT

(1.) SUBMITS that respondent Punjab Wakf Board had filed civil suit against the petitioner for possession. The petitioner had filed an application for amendment under Order 6 Rule 17 CPC for amending the written statement so as to take the legal objection about the jurisdiction of the learned Tribunal. The said application has been dismissed by the learned Tribunal vide impugned order dated 4.10.2006. Further submits that the case is at final stage for arguments. The learned Tribunal has passed a detailed order dated 4.10.2006 while dismissing the application for amendment. However, Civil Revision No.5612 of 2006. if the petitioner wants to take legal objection about the jurisdiction of the Tribunal, he will be at liberty to take this point at the time of arguments and the learned Tribunal shall decide that legal objection. Disposed of. Dasti on payment of usual charges.