BIHAR STATE SUNNI WAQF BOARD Vs. RAM DARSHAN YADAV

JUDGEMENT

(1.) In this application, by the plaintiffs, the question falling for consideration of this Court is as to whether the suit as constituted, would attract the provisions of Section 69-A of the Bihar Waqfs Act, 3947 (Bihar Act 8 of 1948) (hereinafter referred to as the 'Act').

(2.) Section 69-A makes 'special provisions for certain suits' enumerated in Sub-section (1) thereof to be filed on a court-fee of Rs. 15 only. It prescribes inter alia, suits where it is instituted on behalf of the Majlis:--

(3.) When the defendants appeared a question of valuation and sufficiency of court-fee wag raised. Both these issues have been decided by the impugned order. The valuation of the suit has been raised from Rs. 44,000 to Rs. 59,500. The question of valuation is not under challenge.