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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL ORIGINAL JURISDICTION

CIVIL APPEAL NO.8018 OF 2015           (Arising out of SLP(C)No.20451 Of 2015)

    HARYANA WAKF BOARD          ... APPELLANT(S)                  VS.

         RAJENDER KUMAR              ... RESPONDENT(S)

    J U D G M E N T

ANIL R. DAVE, J.

1. Heard the learned counsel.

2. Leave granted.

3. We are impressed by  only  one  submission made by  

the learned counsel for the appellant that the trial court  

did not consider the provisions of the amended Section 83  

of the Wakf Act, 1995, while relying upon the judgment  

delivered  in  Faseela  M. Vs.  Munnerul  Islam  Madrasa  

Committee & Anr. [AIR 2014 SC 2064 = 2014 SCR 613].  The  

said  judgment  pertains  to  a  case  filed  prior  to  the  

amendment of Section 83 of the Wakf Act, 1995.

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4. In the circumstances, in our opinion, it would be  just and appropriate to remit the matter to the trial court  to consider the provisions of Section 83 of the Wakf Act,  1995 and take appropriate decision in accordance with law. 5. We, therefore, set aside the impugned order passed by  the High Court whereby the order of the trial court has  been confirmed. 5. The appeal is allowed with the above observations,  with no order as to costs. 6. The parties shall appear before the trial court on  

26th October, 2015, so that the matter can be heard further  

by the trial court.  Intimation of this order be sent to  

the trial court.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 28th September, 2015.

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ITEM NO.10               COURT NO.3               SECTION IVB                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  20451/2015 (Arising out of impugned final judgment and order dated 24/04/2015  in CR No. 2737/2015 passed by the High Court Of Punjab & Haryana At  Chandigarh) HARYANA WAKF BOARD                                 Petitioner(s)                                 VERSUS RAJENDER KUMAR                                     Respondent(s) (With interim relief and office report)

Date : 28/09/2015 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ANIL R. DAVE          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Imtiaz Ahmed,Adv.

Ms. Naghma Imtiaz,Adv.          For M/s. Equity Lex Associates,Advs.             For Respondent(s) Mr. Punit Jain,Adv.

For Mr. C.S. Ashri,Adv.                                 UPON hearing the counsel the Court made the following                              O R D E R

Leave granted. The appeal is allowed with no order as to costs in  

terms of the signed order.

  (Sarita Purohit)                         (Sneh Bala Mehra)      Court Master                          Assistant Registrar

(Signed order is placed on the file)

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