IMTEYAZ AHMAD Vs. BIHAR STATE SUNNI WAKF BOARD

JUDGEMENT

(1.) There is a delay of about 08 months and 15 days in filing L.P.A. Sufficient cause has not been shown. The one and only contention for condonation of delay is at para-2 of the application for condonation of delay and it reads as under:

(2.) That the delay in filing the instant Review Application has been occurred due to change of Patna High Court C. REV. No.86 of 2019 dt.21/6/2024 law as laid down by this Hon'ble Court regarding the matter under consideration, reported in 2019(1)BLJ-518 in which the Hon'ble Court held that in jurisdiction of Civil Court are not ousted on account of Sec. -85(A) of the Waqf Amended Act No. 27 of 2006 after following the Hon'ble Apex Court decisions."

(3.) Be that as it may, issue is relating to maintainability of L.P.A against the order of the learned Single Judge. Subject matter is relating to the order dtd. 26/2/2010 passed by the Sub-Judge, West Champaran at Bettiah in Title Suit No. 278 of 2008. The Title Suit was transferred to the Waqf Tribunal, Bihar.