IQBALBHAI AHEMADJI RJAIWALA Vs. GUJARAT STATE WAKF BOARD

JUDGEMENT

(1.) The present application raises an issue with respect to the authority and jurisdiction of the Gujarat State Waqf Tribunal determining the proceedings and respective cases by a coram of less-than three members as per provisions of Sec. 83 Sub- sec. 4 of the Gujarat Waqf Act (hereinafter referred to as the 'Act').

(2.) Rule, returnable forthwith.

(3.) It is submitted the impugned order is passed by only one member of the Tribunal and therefore, the same is in the teeth of the provision of Sec. 83 Sub-sec. 4 of the Act. Therefore, it is required to be interfered with under the revisional jurisdiction of this Court.