SYED RAZA AMAN Vs. TELANGANA STATE WAQF BOARD

JUDGEMENT

(1.) These two revision petitions are directed against the order dtd. 24/11/2021 passed in I.A.No.480 of 2021 in O.S.No.83 of 2021 on the file of the learned Telangana State Waqf Tribunal, Hyderabad, whereby the Tribunal allowed the application filed by the petitioners-plaintiffs.

(2.) C.R.P.No.19 of 2022 is filed by the petitioners-plaintiffs in I.A.No.480 of 2021. C.R.P.No.356 of 2022 is filed by the respondent Nos.3 to 8 in I.A.No.480 of 2022.

(3.) For the sake of convenience, the parties are hereinafter referred to as plaintiffs and defendant Nos.3 to 8.