M ABDUL JALEEL Vs. HAJI N ABDUL RAHIM

JUDGEMENT

(1.) THIS Civil Revision Petition has been preferred against the Order and Decretal Order, dated 07. 01. 2008 made in O. A. No. 5 of 2006 on the file of the First Assistant Judge, City Civil Court / Wakf Tribunal, Chennai.

(2.) THE first respondent herein had filed the Original Application under Section 83 (1) of The Wakf Act, 1995 against the revision petitioner and the second respondent herein, seeking an order to appoint a receiver to manage and administer the Madrasa-e-Islamia, Wakf, No. 20, Paris Venkatachala Iyer Lane, Mahfuz Khan Garden, Chennai ? 1.

(3.) THE Wakf Tribunal, allowed the application, directing the Wakf Board, the second respondent herein to take over the management and its properties and also to dispose the application, dated 25. 06. 2006 filed by the first respondent / applicant before the second respondent within the specified period, after providing opportunity to the applicant. The court below has further directed the second respondent herein to conduct the election of the Wakf, within the time limit specified by the court and hand over the management of the Wakf to the elected representatives. Aggrieved by the said order, the revision petitioner, who was the first respondent in the Original Application before the Wakf Tribunal has preferred this revision.