J P ESTATES Vs. MECCA MADINA ALLAUDDIN WAQF

JUDGEMENT

(1.) This Revision is filed under Section 83(9) of the Wakf Act, 1995 challenging the order dt.22.01.2007 passed in O.S.No.24 of 1998 of the A.P. Wakf Tribunal, Hyderabad (for short 'the Wakf Tribunal').

(2.) Earlier this order has been challenged by the petitioners in W.P.No.7868 of 2007 and on 17.04.2007 in WP.MP.No.10110 of 2007 interim suspension of the order passed by the Wakf Tribunal had been granted.

(3.) Ultimately, the said Writ Petition was disposed of on 21.03.2018 permitting the petitioners to file Revision under Section 83(9) of the Wakf Act, 1995 excluding the limitation as they had pursued the remedy under Article 226 of the Constitution of India in this Court. This Court also granted interim suspension of the order passed on 22.01.2007 in OS.No.24 of 1998 for a period of six weeks from 21.03.2018 and permitted the filing of the Revision within four weeks from that date.