IRSHAD ALI Vs. HASRAT

JUDGEMENT

(1.) Heard learned counsel for the revisionist.

(2.) This revision has been filed against the order dated 14.02.2012 of the Waqf Tribunal dismissing the revisionist's reference. It was the case of the revisionist that he was appointed as Mutawalli of Waqf in question. However, he was removed and replaced by Committee of Management.

(3.) The facts of the case are that the applicant was appointed as Mutawalli of the Waqf in question on 07.01.1993. The order of appointment clearly stipulated that it was a term of five years, which would expire on 06.01.1998 automatically. The order impugned appointing the Committee of Management for managing the affairs of the Waqf has been passed by the Board on 20.04.1998.