D.IBRAHIM KHAN Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The present Civil Revision Petition arises out of the order passed by the Andhra Pradesh State Waqf Tribunal in OS.No.45 of 2005, whereby the claim of the petitioner was rejected. The petitioner challenged the issuance of proceedings No.63/PROT/ATP/97, dtd. 5/2/2005, under Sec. 54(3) of the Waqf Act, 1995.

(2.) The Waqf Tribunal vide the impugned proceedings dtd. 5/2/2005 declared the petitioner to be in illegal possession of the Waqf properties to an extent of Ac.13.09 cents in Rs.No.232 and called upon the petitioner to remove the encroachments and deliver vacant possession of the land to the Waqf Board within a period of 15 days from the date of receipt of the order.

(3.) Aggrieved by the said orders, the petitioner filed OS.No.45 of 2005, which was dismissed on 1/9/2016. The learned counsel appearing for the petitioner submits that the judgment of the Tribunal has not considered any of the issues raised by the petitioner and has been carried away by the submissions of the respondents. It is submitted that the title of the petitioner can be traced to 1830. It is submitted that the property was gifted by Amin Bibi in favour of her daughter vide a registered gift deed dtd. 8/10/1830.