HARYANA WAKF BOARD Vs. SHABRATI KHAN

JUDGEMENT

(1.) THIS revision-petition is directed against the order dated 24.11.2006, rendered by the Court of Additional District Judge (Ist) Yamunanagar at Jagadhri, vide which it held that the suit filed by the Haryana Wakf Board, Ambala Cantt, for possession of the suit property and recovery of arrears of rent, after the termination of tenancy, was not triable by the Wakf Tribunal.

(2.) THE Haryana Wakf Board, Ambala Cantt, filed a suit for possession of plot measuring 206 square yards forming part of land measuring 61 kanals 17 marlas comprising khasra No. 102, situated at village Mustafabad, Tehsil Jagadhri, District Yamunanagar by removal of construction or other material and for recovery of a sum of Rs. 6,704/- as arrears of rent upto 31.03.2006 as also for recovery of mesne profit @ Rs. 100/- per day, for illegal use and occupation of the same after the termination of tenancy, till the delivery of possession.

(3.) FEELING aggrieved, against the order impugned, the instant revision petition, has been filed by the revision-petitioner.