AJAY RASTOGI,J. - (1.) The instant appeal is directed against the concurrent finding of all the three Courts below on the issue that the suit filed by the appellant/plaintiff under Section 6 of the Wakf Act, 1954(hereinafter being referred to as the "Act, 1954") was barred by limitation and not maintainable.
(2.) The appellant/plaintiff filed a suit under Section 6 of the Act, 1954 seeking the following declarations:- "(i)A declaration may be issued to the effect that the property Mandarja Madnumber 14 as mentioned in the suit is not Wakf Allah and the same is Wakf Alal Aulad. (ii)Hukum Imtanai consequential be issued against the defendant with the direction that the defendant shall not treat the property Mundarja Madnumber as Wakf Allah and the defendant will register the aforesaid property except Mosque and Mazar as Wakf Alal Aulad and if it has been registered wrongly the same be corrected. (iii)The defendant be directed to the cost of the suit. (iv)Such further or further(s) orders as may be in the interest of justice."
(3.) It is not disputed that the subject property in question is a registered wakf under the Act, 1954.;