RASHIDAHMED MOHAMMEDHUSEN SHAIKH Vs. GUJARAT STATE WAQF BOARD

JUDGEMENT

(1.) Challenge in Civil Revision Application No.96/2021 preferred under Section 83(9) of the Waqf Act, 1995 read with Section 115 of the Civil Procedure Code, 1908 is the order dated 27.01.2021 passed in Waqf Appeal No.33/2019, by which, the order dated 12.05.2018 passed in Change Report No.124/2018 appointing the applicants herein as Mutawallis/ Trustees, has been quashed and set aside.

(2.) Challenge in Civil Revision Application No.90/2021 preferred under Section 83(9) of the Waqf Act, 1995 read with Section 115 of the Civil Procedure Code, 1908 is the order dated 27.01.2021 passed in Waqf Appeal No.43/2019, by which, Appeal filed by the respondent nos.2 to 6 is allowed and thereby order dated 25.02.2019 of merging "Madina Masjid" into "Piran Bibima Saheb Qabrastan" has been quashed and set aside.

(3.) Challenge in Civil Revision Application No.91/2021 preferred under Section 83(9) of the Waqf Act, 1995 read with Section 115 of the Civil Procedure Code, 1908 is the order dated 27.01.2021 passed in Waqf Appeal No.37/2019, by which, Appeal filed by the respondent no.2 is allowed and thereby the order dated 08.02.2019 passed in Change Report No.26/2019, whereby the correction in the name of "Bibima Waqf" as per Revenue Records and incorporation and correction of the properties of the "Bibima Waqf" in PTR, has been quashed and set aside.