INTIZAMIA COMMITTEE Vs. UTTARAKHAND WAKF BOARD

JUDGEMENT

(1.) HAVING heard the rival contentions, it transpires that the Waqf No. 7 to 11 and 17 to 19 pertained to Almora Jama Masjid, Ranikhet and the administration thereof was being looked after by the revisionist Hazi Mohammad Yunus. At the outset, it will be relevant to note certain lapses which follow are as under.

(2.) THE revisionist took over the administration of these Waqfs for three years and this period had to run from January 2001 to January 2004. After January 2004, no decision was taken by the Waqf Board, who is supposed to look after the management and welfare of all the Waqfs across the State. So, the revisionist continued in his office even further for years, and all of a sudden vide letter dated 21.5.2008, issued by Uttarakhand Waqf Board, the period of administration in the hands of the revisionist was renewed with retrospective effect from 7.9.2007 to 6.9.2010. Meaning thereby, even if this order validating the period of working of the revisionist with retrospective effect is considered, the fact remains that the aforementioned Waqf properties continued to be looked after since January 2004 to 7.9.2007 without any express order by the Waqf Board.

(3.) ON expiry of the period of revisionist on 6.9.2010, an application was moved after the lapse of one month on 8.10.2011 for renewal of the term and such application remained pending again for almost two years without any decision of the competent officer of the Board.