Full Judgment Text
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]
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2019.11.09
11:47:47 IST
Reason:
..…....………...…...….......………………........J.
[ASHOK BHUSHAN]
….…...………...…...….......………………........J
[S ABDUL NAZEER]
New Delhi;
November 09, 2019.