(1.) This appeal arises out of a suit in which the plaintiffs sought a declaration that certain sale-deeds and leases should be declared null and void and cancelled and that the plaintiffs or some other persons should be appointed mutwallis to manage the property specified in the plaint and therein called Mauza Satpura, Perganah Bilram, and that the defendants of the third party should be dispossessed. There is a further prayer that the defendants of the second party should be removed from their office as mutwallis.
(2.) The suit was brought in the Court of the District Judge under the provisions of Section 92 of the Code of Civil Procedure. It is alleged that the property in question. was dedicated to the expenses of the tomb of one Salah-ud-Din Chisty, that the plaintiffs and the defendants of the first and second party were the descendants of the saint, that the defendants of the second party had made the leases and sale-deeds in contravention of the trust and had thereby proved themselves unworthy of being any longer mutwallis. The real object of the suit is to get back the property sold and as might be expected the defendants of the first and second party take very little interest in the matter. Having got the money which was payable under the leases and sale-deeds the defendants of the second party would probably not be displeased if their transferees were dispossessed. Even the plaintiffs themselves have not always treated the property as wakf. It is said, however, that they have repented and would in future be good and faithful trustees.
(3.) Section 92 of the Code of Civil Procedure provides that in the case of any alleged breach of any express or constructive trust created for public purposes of a charitable or religious nature * * * * the Advocate-General" (in these Provinces the Legal Remembrancer "or two or more persons having an interest in the trust and having obtained the consent in writing of the Advocate-General (the Legal Remembrancer) may institute a suit whether contentious or not, in the principal Civil Court of original jurisdiction, or in any other Court empowered in that behalf by the Local Government with-in the local limits of whose jurisdiction the whole or any part of the subject-matter of the trust is situate, to obtain a decree", amongst other things, for the removal of trustees and the appointment of new trustees and the vesting of the trust property in the new trustees so appointed.