A P STATE WAKF BOARD REP BY ITS CHIEF EXECUTIVE OFFICER Vs. MIR QAMAR HASAN RAZVI S/O LATE MIR MOHD HASA

JUDGEMENT

(1.) The Andhra Pradesh State Wakf Board (Wakf Board, for short), Hyderabad, represented by its Chief Executive Officer (CEO, for short) laid this revision questioning the order dated 03.10.2011 of the Andhra Pradesh State Wakf Tribunal (Wakf Tribunal, for short) under Section 83 (9) of the Wakf Act, 1995 (the Act, for short). The respondent laid O. A. No. 13 of 2011 on the file of the Wakf Tribunal u/s. 83 (2) of the Act to set aside the orders of the Wakf Board dated 07.06.2011 taking over the wakf institution by name Kohe-Imami-Zameen (AS) into its direct management by invoking Sec. 64 of the Act. The respondent also sought for a declaration that such an action on the part of the Wakf Board is illegal and contrary to Sections 42, 63, 64 and 70 of the Act. For the better appreciation of the controversy, it is desirable to state the rival contentions in considerable detail. I, therefore, propose to do so.

(2.) The case of the respondent is

(3.) Opposing the claim of the respondent, the petitioner-Wakf Board contended: