PAUL KAUR Vs. PUNJAB WAKF BOARD AND ANR.

JUDGEMENT

(1.) THE plaintiff -petitioner is in revision against the judgment and decree dated 1.5.2006, vide which a suit filed by her to obtain (a decree for )the possession of the land in issue, on the basis of title was dismissed.

(2.) THE averment made by the plaintiff -petitioner was that she is owner of the property in suit, that she had been correctly recorded in the 1990 -91 Jambandi as the owner of that property and that mutation No. 4558 qua the change of title of the land in the name of respondent Punjab Wakf Board is illegal, null and void and that the subsequent Jambandi entries reflecting the change of title are illegal.

(3.) THE trial proceeded on the following issues: