(1.) THE applicant has directed this revision under section 83(9) of Wakf Act, 1995 being aggrieved by the order dated 7-7-2008 passed by M.P. State Wakf Tribunal, Bhopal in Appeal No. 6/08 affirming the order dated 13-2-2008 passed by M.P. Wakf Board Bhopal/respondent No. 1, appointing the new Management Committee for Baital Maal Yatim Khana, Khandwa (M.P.) headed by Shri Riyaz Hussain s/o Anwar Hussain.
(2.) THE facts giving rise to this revision in short are that the Baital Mall Yatim Khana, Khandwa the institution comes under the administration of M. P. Wakf Board and the same is managed by the respondent No. 1 by appointing a committee under the provision of the Wakf Act. The earlier Management Committee of Baital Mall Yatim Khana Khandwa headed by applicant was appointed for three years by the respondent No. 1 vide order dated 6-7-2001 (Annexure A-2).
(3.) AFTER hearing the parties on consideration, the Wakf Tribunal dismissed the appeal holding that after constituting the new Committee by the respondent No. 1, the old Committee is not having any right to manage the affairs of the aforesaid institution. It was also held that after completing the tenure of the Committee, for constituting the new Committee the show cause notice or opportunity of hearing to the 'Sadar' and the other persons of the old Committee are not required under the Act and the new Committee is entitled to take the charge and manage the affairs of the Wakf institution. Being dissatisfied with such order the applicant has come forward to this Court with this revision.