- (1.) P.S. Patwalia, J. (Oral) - This revision petition arises from the judgment and decree dated 18.2.2002, passed by the learned Additional District Judge, Ferozepur, exercising the powers of Wakf Tribunal under the Wakf Act.
(2.) Plaintiff Raj Kumar and Sukhdev Singh had filed a suit against the Punjab Wakf Board and Estate Officer, Punjab Wakf Board, Ferozepur City, for declaration and permanent injunction in respect of property Nos. 69 and 72 consisting of a Masjid situate in Kumhar Mandi, Ferozepur City, for declaration that the order dated 13.10.1997 made by the Punjab Wakf Board, Ambala Cantt, cancelling the allotment in the name of the father of the plaintiff, is illegal, arbitrary and not binding upon them. The claim of the plaintiffs was rejected by the learned Tribunal on the premise that the plaintiff could not adduce or bring on record any document whatsoever, to show if the disputed property was ever allotted to Balwant Singh in any capacity or he ever occupied the same as tenant or licensee.
(3.) In this petition, the plaintiffs-petitioners have filed an application C.M. No.3222-CII of 2003 under Order 41, Rule 27 read with Section 151 C.P.C. for permission to adduce additional evidence by way of placing on record the original rent receipts issued by the respondents. Notice had been issued of this application, but the respondent Wakf Board has not filed any reply.;