(1.) The Civil Revision Applications were admitted by order dated 30.09.2004. A short question crept in is, whether the learned Presiding Officer of the Wakf Tribunal, could dispose of the proceedings for want of a notice under Section 89 of the Wakf Act, 1995, in a challenge to action under Section 54 of the Wakf Act.
(2.) The revision applicant sought a declaration that order dated 4.12.2003 recorded of the learned Chief Executive Officer of the Respondent No. 1-Wakf Board in terms of Section 54 of the Wakf Act, was illegal, null and void. Perpetual injunction was also sought, restraining the CEO from taking possession of property described in the plaint.
(3.) Section 89 of the Wakf Act concur as under,-