09 November 2019
Supreme Court
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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


1

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.