ABDUL SATTAR Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner appellant has directed this revision against the order dated 9.5.2000 passed by Xth ADJ, Indore, in Civil Misc. Appeal No. 53/99, thereby rejecting applicant's application for transfer of the pending appeal to Wakf Tribunal u/ss 6(1) and 6(5) of the M.P. Wakf Amendment Ordinance, 1994.

(2.) CONSIDERING the submissions of the LC and on perusal of the order impugned, as also the order dated 15.9.1998 passed by this Court in Civil Revision No. 474/98, it emerged that on the earlier occasion, an application of a similar nature was filed on behalf of the present applicant seeking transfer of the pending appeal to Wakf Tribunal under the provisions of section 55 G of the M.P. Wakf Amendment Act, 1994.

(3.) ON perusal of the impugned order, it emerged that the learned appellate Court, dismissed the application filed on behalf of the applicant for transfer of the appeal giving different reasons for the dismissal of the application. The learned appellate Court applied the provisions of the Wakf Act, 1954 to the case on hand and dismissed the application of the applicant.