As per the case facts, a wakf organization engaged in a prolonged legal battle against respondents who had occupied property for over two decades after their lease expired. The case ... involved an execution petition, jurisdictional challenges, and the application of a procedural amendment that altered the forum for such disputes. The High Court's ruling had effectively returned the case to its initial stage, leading to this appeal before the Supreme Court. The question arose whether the High Court correctly set aside the Executing Court's order, considering a procedural amendment (Act 27 of 2013) that shifted jurisdictional authority to the Wakf Tribunal, and whether this amendment should be applied retroactively. Finally, the Supreme Court allowed the appeal, overturning the High Court's decision and reinstating the Executing Court's order. The Court affirmed that Act 27 of 2013, being a procedural amendment impacting the forum and jurisdiction, should be applied retrospectively. It concurred with the principle that such amendments are designed to address and overcome prior interpretations concerning jurisdiction.