A.N. Ray. C.J. - (1.) This appeal is by special leave from the judgment dated 29th March, 1968 of the Punjab and Haryana High Court.
(2.) The appellant brought this suit against the respondents for possession of a plot of open land. The land bears plot No.32. The appellant alleged that plot No.32 formed part of plot No. 116 and the land was Idgah. Idgah means a place of public worship. The appellant's case (supra) was that the land was wakf property and was transferred to the appellant by the Custodian of Jullundur. The respondents were alleged by the appellant to be in unlawful occupation of the plot of land after the partition of India.
(3.) The trial Court held that the land in dispute was not Idgah and there was no wakf. The suit was dismissed.;