YUNUSBEG RAHEMANBEG MIRZA Vs. GUJARAT STATE WAQF TRIBUNAL

JUDGEMENT

(1.) The parties are ad idem that the present application may be disposed of by directing the Wakf Tribunal, Gandhinagar, to decide the application being Wakf Application No.9 of 2019 within a period of six months.

(2.) Learned advocate Mr.Kinariwala, has submitted that the Tribunal, by the impugned order dtd. 19/8/2020, has granted interim relief, which may be continued till the final disposal of the Wakf Application. From the application, it appears that there are various questions of facts and issue of law involved in the proceedings below. Since the parties are ad idem, for the directions being issued to the Tribunal to decide the aforesaid application being Wakf Application No.9 of 2019 in a particular period, this Court has not examined the matter on merits.

(3.) The present revision application is disposed of with a direction to the Wakf Tribunal to decide Wakf Application No.9 of 2019, preferably within a period of six months, after hearing the respective parties.