IRFAN AHMED Vs. M.P. WAKF BOARD

JUDGEMENT

(1.) The applicant (since dead, now represented through legal heir) has filed the present revision being aggrieved by the order dated 16.09.2015 passed by the Wakf Tribunal, Bhopal, whereby Case No. 52/2010 has been dismissed for want of locus-standi.

(2.) The applicant Iqbal Ahmed approached the Wakf Tribunal seeking relief of declaration that his name is liable to be entered as Mujahir and Mutawali of Dargah Molana Mogisuddin Sahab, Ujjain and the auction of the land appended to the Dargah in favour of defendant No. 5 be declared illegal and restrained to interfere into his peaceful possession by way of permanent injunction.

(3.) Facts of the case in chronological events are as under: