BASHIR RIZVI Vs. C G STATE WAQF BOARD

JUDGEMENT

(1.) Instant revision filed by the petitioner under proviso to Section 83 (9) of the Wakf Act, 1995 (for short 'the Act') is directed against the order dated 27.07.2011 passed by the Presiding Officer, Chhattisgarh State Wakf Tribunal, Raipur (henceforth "the Wakf Tribunal") in MJC (Civil) No.02/2011.

(2.) The petitioner filed an application before the Wakf Tribunal under Section 83 (2) of the Act, 1995 before the Wakf Tribunal claiming himself to be lifetime Mutawalli of Syed Baba Hazrat Fateshah, Raipur, for annulling election of respondent No.2 as Mutawalli.

(3.) The Tribunal vide order impugned dismissed the petitioner's application. Hence, this revision.