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J&K and Ladakh High Court: Private Trust Cannot Oppose Wakf Takeover Without Legal Authority - (04 Aug 2026)

TRUSTS AND SOCIETIES

J&K and Ladakh High Court has held that a private trust managing a shrine without lawful authority cannot challenge its takeover by Wakaf authorities under the Jammu and Kashmir Wakaf Act, 2001. The Court upheld the authorities’ action in taking over the shrine and declaring it Wakaf property.

Tags : PRIVATE TRUST; WAKF; LEGAL AUTHORITY  

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