MOHYD. IDRIS Vs. UTTARANCHAL WAKF BOARD

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 28.11.2008 passed by the Wakf Tribunal/District Judge, Almora in Misc. Civil Case No.20 of 2006 Mohd. Idris alias Idris Baba v. Uttaranchal Wakf Board, whereby the District Judge has dismissed the appeal/application of the revisionist on the ground that the appeal has been filed beyond the prescribed period of limitation i.e. within a month from the date of passing of the impugned order.

(2.) BY a perusal of the impugned order, it reveals that the order which was passed on the application u/S. 83(2) of the Wakf Act, moved by the petitioner challenging the letter No.043/UWB/06-07 dated 31.5.2006, was filed before the Wakf Tribunal.

(3.) NOW , it is to be seen as to whether the application which was moved by the revisionist u/S. 83(2) of the Act is maintainable before the Wakf Tribunal or not.