Free Legal Advice from Top Lawyers in India
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Answer By Lawyer : Dear Sir,
The lease deed might be containing suitable clauses so to the revocation of lease deed and the same is required to be referred at this stage and proceed accordingly. If no such clause exists, you are suggested to find the fault with the waqf board handling and then serve a notice for the revocation of the same.
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Answer By Lawyer : It can be.
8002842879
legaljobsk@gmail.com
Shailesh Kumar
Doranda , Ranchi
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Answer By Lawyer : Yes, it can be through litigation
Shailesh Kumar
Email Id: legaljobsk@gmail.com
Mobile/Whatsapp Number: +91-8002842879
Shailesh Kumar
Doranda , Ranchi
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Answer By Lawyer : Breaking the ongoing lease deed depends upon various factors including what contains in deed.
However property of which you are not the owner can't be handed over to another person but as it is not clear here , who is actual title holder, thus for better insight need complete details.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Answer By Lawyer : No U cant give the wakf property for an individual's personal benefit. moreover you are holding the property on lease basis only and you can never be the owner of land/property for which you will not have absolute right, title & interest. Even if you are the caretaker of property you are taking care of it you will never have absolute right to sell or give it to anyone.
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Answer By Lawyer : If they violate any condition
But if they as adverse posession you will lose right over it
