Madhya Pradesh High Court
Ramzan Khan vs M.P. Wakf Board Bhopal Thr. on 6 April, 2016
CR-46-2016
(RAMZAN KHAN Vs M.P. WAKF BOARD BHOPAL THR.)
06-04-2016
Shri Sarvesh Sharma, learned counsel for the petitioner.
The petitioner has filed this civil revision under section 83 (9) of the
Wakf Act being aggrieved by the order dated 1.3.2016 passed by
the M.P. State Wakf Tribunal in Case No.129 of 2013 dismissing the
suit filed by the petitioner for declaration of title and permanent
injunction.
Learned counsel for the petitioner submits that the demarcation
report dated 22.7.2013 Ex.P/15 submitted by the Tehsildar of Tehsil
Gwalior was not considered by the Tribunal wherein, it has been
stated that the house in dispute is not situated in Survey Nos.290
and 292.
For admission, record of the Wakf Tribunal be called for.
Also heard on I.A.No.1586 of 2016 filed by the petitioner under
Order 39 Rule 1 and 2 of CPC for issuing temporary injunction.
Considering the finding recorded by the tribunal in the impugned
order as well as the documents, the parties are directed to
maintain status quo till further orders.
On payment of PF within seven working days by registered AD post
as well as by the ordinary mode, notice for admission and the IA be
issued to the respondents and be made returnable within six
weeks.
CC as per rules.
(M.K. MUDGAL) JUDGE