NURUL AMIN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) MUTWALLI and Enrolment Committee adopted a resolution for appointment of a committee of Mutwallis consisting of eleven named members as per Section 63 of the Wakf Act, 1995 on 30th March, 2007. The said resolution of Mutwalli and Enrolment Committee was confirmed by the Board of Wakf, West Bengal, in its meeting held on 18th April, 2007 vide E. C. No. 12003.

(2.) THE legality of such confirmation is under challenge in this application under Article 227 of the Constitution of India before this Court at the instance of the instance of the petitioners herein.

(3.) IT is rightly pointed out by Mr. Sahoo, learned Advocate, appearing for some of the opposite parties that such a dispute can be raised by filing an application by the aggrieved party before the Tribunal constituted under Section 83 of the Wakf Act, 1995.