SHIA CENTRAL BOARD OF WAQF U.P Vs SUNNI CENTRAL BOARD OF WAKF
Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI, HON'BLE THE CHIEF JUSTICE, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI
Case number: / 0
Diary number: 22744 / 2017
Advocates: M. C. DHINGRA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SLP (Civil) Diary No.22744/2017
Shia Central Board of Waqf U P …Petitioner
Versus
Sunni Central Board of Wakf …Respondent
O R D E R
SLP (Civil) Diary number 22744 of 2017
There is an inordinate delay of 24964 days in the Special Leave Petition filed by
the Shia Central Board of Waqf Uttar Pradesh against the final judgment dated
30 March 1946 of the Civil Judge, Faizabad. The delay has not been adequately
explained. The Special Leave Petition is accordingly dismissed.
.......………...…...….......………………........CJI.
[RANJAN GOGOI]
….…...………...…...….......………………........J.
[S A BOBDE]
…........………...…...….......………………........J. [DR DHANANJAYA Y CHANDRACHUD]
..…....………...…...….......………………........J. [ASHOK BHUSHAN]
….…...………...…...….......………………........J [S ABDUL NAZEER]
New Delhi;
November 09, 2019.