- (1.) Defendants Punjab Wakf Board and its Estate Officer have filed this revision petition under Section 83 (9) of the Wakf Act, 1995 (in short the 1995 Act) assailing judgment and decree dated 14.05.2003 passed by the Wakf Tribunal, Ferozepur, thereby decreeing the suit of the plaintiffs (Kashmir Singh etc. ).
(2.) Plaintiffs alleged that they are owners in possession of the suit land measuring 20 kanals comprised of khasra no. 65, having purchased it from its previous owner Mohinder Singh vide sale deed dated 15.01.1991 registered on 17.01.1991 for valuable consideration of Rs. 65,000/-. They are also bona fide purchasers of the suit land for valuable consideration.
(3.) However, suddenly, the suit land was mutated vide mutation no. 1167 dated 29.09.1997 in favour of defendant no. 1 Punjab Wakf Board, without even giving opportunity of hearing to the plaintiffs. The plaintiffs sought declaration that they are absolute owners in possession of the suit land.;