RAMESH CHANDRA Vs. RAJASTHAN BOARD OF WAQF

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Rajasthan Board of Waqf, Jaipur brought three cases before the State Officer, Waqf, Jaipur.

(2.) Case No.46/1994 was brought against Jumme Khan (petitioner of Civil Revision No.90/2024) for his ejectment and direction to pay the applicable rent.

(3.) Case No.28/1994 was brought against Ramesh Chandra (petitioner of Civil Revision No.98/2024) for his ejectment from the Waqf property and case No.29/1994 against Smt. Maya Devi (petitioner of Civil Revision No.89/2024) for same relief of her ejectment and payment of rent.