(1.) This revision is filed under Section 115 of the Code of Civil Procedure, 1908, by the applicant, against the order dated 7.9.2015, passed by Presiding Officer, Chairman, of M.P. State Wakf Tribunal, Bhopal, in Case No.1/2015 (Anjuman Hidayatull Muslemeen Vs. Mohammad Sayeed & others), by which the appeal preferred by the applicant has been dismissed by learned Wakf Tribunal, on the ground that the same was instituted beyond the period of limitation.
(2.) The facts of the case in nutshell are that applicant-Anjuman Hidayatull Muslemeen, Katra Masjid Maihar, is registered at Wakf Board Bhopal vide registration No.124/1994 dated 25.8.1980. It is also registered vide registration No.23314, dated 25.8.1989, as Muslim Education Society, Maihar. An election of Committee was held on 31.08.1989. In that election, Abdul Kalam was elected as President and in his presidency, Committee of Anjuman Hidayatull Muslemeen, Katra Masjid Maihar, was constituted. The working period of the Committee was for a period of 3 years i.e., upto 31.8.2015.
(3.) Aggrieved by the order dated 11.12.2014, the applicant preferred an appeal on 9.2.2015, before the learned M.P. State Wakf Tribunal. The applicant came to know about passing of the order on 18.12.2014. Thereafter, he raised objection before the Wakf Board on 22.12.2014, but no action was taken. The applicant received a letter from Sub Divisional Magistrate Maihar for his appearance on 24.1.2015, and thereafter, on obtaining certified copy of the order, applicant preferred the appeal before the learned Wakf Tribunal.