WASEEM ULLAH BEG Vs. CHAIRMAN U.P.

JUDGEMENT

(1.) Heard Sri Zafar Yab Jilani, Senior Advocate assisted by Ms. Rafat Farooqui, learned counsel for the petitioner and Sri Syed Husain, learned counsel for respondent no.3.

(2.) The petitioner has filed the present petition seeking to quash order dated 20th October, 2014 passed by respondent no.1 and Office Memorandum dated 21st October, 2014.

(3.) Learned Senior Counsel for the petitioner contended that in the year 2006, the petitioner was appointed as Mutawalli of Waqf No.111, Farrukhabad; the petitioner deposited the contribution of Waqf Board from time to time; on 23.06.2012, the petitioner applied for renewal of his Mutawalliship; vide order dated 24.06.2012, respondent no.1 allowed the petitioner to continue as Mutawalli for a period of three years with a direction to get the accounts of Waqf audited within a month and to pay the contribution; the petitioner get the record of Waqf audited on 15.05.2012 and deposited contribution of the Board amounting to Rs.1200/-.