MALIK MOHD. TANVEER Vs. MADRARSATULULOOM

JUDGEMENT

(1.) The order impugned before this court is the order dated 05.03.2011; the impugned judgment had noted that the petition filed by the petitioners before the Waqf Tribunal is not maintainable as the reliefs prayed for by the petitioners (in terms of the petition) cannot be granted by the Tribunal; petition had accordingly been dismissed.

(2.) Petitioner is aggrieved by this finding.

(3.) Record shows that the present wakf petition had been filed by the two petitioners before the Wakf Tribunal at Patiala House. The contentions as depicted from the petition disclose that the petitioners were aggrieved by the fact that the respondent No. 2 who was working as a President of the Waqf was using it for his own benefits. He was using the monitory resources of the Trust for his personal interest. His job was supervisory in nature but he was manipulating things in such a manner that all efforts were being made by him to derive illegal benefits from the money of the Trust; the petitioners were compelled to write a letter to respondent No. 2 to which they have not received any reply; further contention is that the respondent No. 2 has deliberately inducted other persons in the Trust who are illiterate in order that respondent No. 2 continues to exercise complete control and dominus over the Trust. Contention is that the respondent No. 10 (Wakf Board) be superseded and respondent No. 11 (Delhi Government) be directed to take control of the Wakf and formulate a proper scheme for the said purpose. The prayers in the petition are contained as follows:-