MOHD YASIR Vs. ABDUL MOEED.

JUDGEMENT

(1.) This is a petition seeking direction to respondent No.6/Delhi Waqf Board to dispose of the complaint dtd. 6/8/2021, filed by the petitioner seeking an enquiry to be conducted under Ss. 70 and 71 of the Waqf Act, 1995 into the alleged mismanagement and affairs of Hamdard Dawakhana Waqf.

(2.) Learned counsel appearing for Delhi Waqf Board submits that Hamdard Dawakhana Waqf is not a waqf under the Wakf Act and has been so declared by judgment dtd. 23/12/2011 in CS (OS) 116/1972, titled Indian Institute of Islamic Vs. Delhi Wakf Board.

(3.) Learned counsel further submits that the appeal against the said judgment has also been dismissed and no further proceedings were initiated by Delhi Wakf Board and the order has become final.