MAULVI MOINUDDIN Vs. SARDAR MAQBOOL HASAN

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS revision has been filed under section 83 (9) of the Waqf Act, 1995. It is directed against order passed by Waqf Tribunal/civil Judge (Senior division), Varanasi in Waqf Reference No. 04 of 2007, Maqbool Hassan v. U. P. Sunni Central Board of Waqf and others. Through the impugned order, temporary injunction/stay order has been granted and operation of order of the Waqf board dated 26. 7. 2007/23. 8. 2007 has been stayed till the disposal of the reference. Through the said order, an injunction has also been granted restraining opposite parties No. 4 to 20 (who are applicants in this revision) from interfering in the working of applicant in the reference (respondent No. 1 in this revision)as Mutawalli of Waqf in question bearing Waqf No. 7-Varanasi. They have further been restrained from interfering in possession and management of waqf property by respondent No. 1 in this revision.

(3.) THROUGH the orders of the Waqf Board, which have been challenged in the reference before Civil Judge and operation of which has been stayed by the impugned order, Waqf Board appointed a Committee consisting of the 17 applicants in this revision as Mutwalli/committee of Management of Waqf in question.