- (1.) Delay condoned.
(2.) Application for substitution is allowed.
(3.) This appeal is preferred by the Andhra Pradesh Wakf Board against the judgment of the High Court of Andhra Pradesh in CCC Appeal No. 41 of 1980, dated 15-3-1988. By that judgment, a Division Bench of the High Court of Andhra Pradesh confirmed the declaration granted by the Third Additional Judge, City Civil Court, Secunderabad, in O.S. No. 96 of 1963, on 31st August, 1979. The suit O.S. No. 96 of 1963, in which the declaration was granted by the said Civil Court was decreed in favour of the three plaintiffs, the first plaintiff being the All India Shia Conference (Branch) Andhra Pradesh, the second plaintiff being Syed Hassan Pasha and the third plaintiff, being Askar Nawaz Jung, being the President of All India Shia Conference. In the suit, the State of Andhra Pradesh and the Andhra Pradesh Muslim Wakf Board were im-pleaded as defendant Nos. 1 and 2. But subsequently, at the instance of the Wakf Board, defendant Nos. 3 to 52 were impleaded as defendants.;