section 52 a of wakf act
Case BriefsSupreme Court

“Expression Whoever alienates or purchases or takes possession of, which is the opening phrase of Section 52A of the Wakf Act, 1955, cannot be read or construed to include possession taken in the past, which resulted in continued possession, when the provision was enacted.”

Case BriefsHigh Courts

Madhya Pradesh High Court: Vandana Kasrekar, J., directed the petitioner to send a list of its members to the respondent and respondent