SYED ASKARI HUSAIN Vs. LALA CHUNNILAL

JUDGEMENT

(1.) This is an application to revise an order of the learned District Judge of Bulandshahr dated the 3 of March, 1928, by which that Judge rejected an application made to him by the petitioner to obtain the Judge's sanction to certain proposed transfers of some property alleged to be wakf. The learned) Judge refused the application on the ground that he had no jurisdiction to entertain it.

(2.) In the Court below the application was opposed by certain creditors of the estate. They are, in this Court represented by Dr. N. C. Vaish. His clients have filed an affidavit in this Court stating that they are no longer interested in the property and that certain moneys due to them have been realised by two auction sales. The learned Counsel, however, urged that the decision of the Court below was right.

(3.) We have given the petition in this Court our best consideration and have come to the conclusion that the learned Judge had the jurisdiction to hear the application and should have heard it.