- (1.) By this civil revision application, the applicant has challenged the order dated 21.12.2009 passed below Exhibits-20 and 21 in Wakf Suit No.65/2009.
(2.) Rule. Rule made returnable forthwith. By consent of the learned counsel for the parties, heard finally at the stage of admission itself.
(3.) It appears that the applicant/ plaintiff has filed Wakf Suit No.65/2009 for perpetual injunction in respect of the property described in plaint para No.1. i.e. land CTS No.8796, Chalta No.301, 302, 338 and 339 situated at Gavandi Mohalla, Old Jalna. The plaintiff claims that the property is her own property and received under Kabulayat from Tahsildar. It is alleged that taking disadvantage of the fact that the property was entered into city survey record, in the name of respondent No.1, respondent No.1 tried to induct respondent No.3 as a tenant in the said property. Hence, initially suit was filed in the Court of Civil Judge, Junior Division, Jalna bearing Special Civil Suit No.143/1998. The said suit was disposed of and plaint was returned.;