SHAHZAD AHMAD KHAN Vs. STTATE OF U P

JUDGEMENT

(1.) Heard Sri Manish Goel, learned counsel for petitioner and learned Standing Counsel for State-respondents.

(2.) It is not in dispute that Gata No. 442 and 456 were property relating to Wakf. It was a Wakf-alal-aulad and established/commenced on 7.4.1920.

(3.) Earlier appellate authority by order dated 24.8.1987 set aside Prescribed Authority's order with clear instructions that the proportion of beneficiaries of Wakf has to be ascertained by Prescribed Authority and thereafter it shall decide the matter. The relevant observations read as under: