VAHEDATALI ASKARALI BUKHARI Vs. GUJARAT STATE WAQF BOARD

JUDGEMENT

(1.) Mr. M.T.M. Hakim, learned advocate appearing on behalf of the applicants submits that the respondent No.2, who is a trustee, has since expired, he makes an oral request to delete the respondent No.2 from the array of the parties. Oral application is granted. Name of respondent No.2 is ordered to be deleted from the array of the parties.

(2.) 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').

(3.) Rule, returnable forthwith. Learned advocate Mr.Manish S. Shah waives service of notice of rule on behalf of respondent No.1.