KULDEEP SAHNY Vs. M.P. WAQF BOARD, BHOPAL

JUDGEMENT

(1.) This order shall govern disposal of C.R. No. 380/2019, C.R. No. 386/2019, C.R. No. 387/2019, C.R. No. 388/2019 and C.R. No. 391/2019, as all the civil revisions arise out of common dated 16.05.2019 passed by the M.P. State Wakf Tribunal, Bhopal upholding the order dated 23.06.2018 passed by the CEO, Wakf Board.

(2.) Facts of the C.R. No. 380/2019 are taken for disposal of all the civil revisions.

(3.) Legality, validity and propriety of the order dated 16.05.2019 passed by the respondent no.1./M.P. Wakf Tribunal in purported exercise of power u/S 54(3) of the Wakf Act 1995(for short the Act of 1995 hereinafter) is under challenge on following grounds: