BADRI PASWAN Vs. MASJID OF SUNNI COMMUNITY

JUDGEMENT

(1.) Petitioners are plaintiffs of Title Suit No. 1311 of 2013 pending before the court of Sub-Judge-I, Muzaffarpur. They have filed this writ application for quashing the order dtd. 20/4/2015 whereby and whereunder the aforesaid title suit was transferred to the Wakf Tribunal, Patna for adjudication and both the parties were directed to appear before the Wakf Tribunal, Patna.

(2.) Heard learned counsels for the petitioners and the respondents.

(3.) Petitioners have filed the aforesaid suit for declaration of their title over the land mentioned in schedule-I and II of the plaint and the recovery of possession over the land mentioned in schedule-I with mesne profit for the period of dispossession.