SHIA CENTRAL BOARD OF WAQF U. P. Vs. SUNNI CENTRAL BOARD OF WAKF
LAWS(SC)-2019-11-52
SUPREME COURT OF INDIA
Decided on November 09,2019

Shia Central Board Of Waqf U. P. Appellant
VERSUS
Sunni Central Board Of Wakf Respondents

JUDGEMENT

- (1.) There is an inordinate delay of 24964 days in the Special Leave Petition filed by the Shia Central Board of Waqf Uttar Pradesh against the final judgment dated 30 March 1946 of the Civil Judge, Faizabad. The delay has not been adequately explained. The Special Leave Petition is accordingly dismissed.;


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