- (1.) Present revision petition under Article 227 of the Constitution of India for setting aside judgment and decree dated 8.11.2012 [Annexure P/3] passed by Wakf Tribunal, Jind, whereby suit for possession by way of ejectment of defendants [petitioners herein] from the suit land was decreed and the defendants were held liable to be ejected from the suit land.
(2.) Relevant facts of the case; that Haryana Wakf Board, Jind had filed a suit for possession against Smt. Jasbir Kaur Bahl and three others taking the plea that they are in illegal and unauthorized possession of the suit land and the said plea was denied by the defendants. However, the Wakf Tribunal, Jind decreed the suit vide judgment and decree dated 8.11.2012.
(3.) Learned counsel for the petitioners mainly submitted that the jurisdiction of the Wakf Tribunal will be invoked only if there is any issue to be decided whether the property in question belongs to Wakf or not. If there is no such prayer, then a civil suit shall lie.;