MASUDA BEGUM Vs. ROUSHAN ALI

JUDGEMENT

(1.) The revisional application under Article 227 of the Constitution of India is directed against the order dated October 4, 2016 passed by the Waqf Tribunal West Bengal, in O.A. No. 04 of 2011, thereby affirming the resolution of the Board dated June 29, 2010 and confirmation thereof dated July 20, 2010 by the Chief Executive Officer.

(2.) The opposite party nos. 1 and 2 applied before the Board of Waqf (hereinafter referred to as the 'Board' in short) for enrolment of the properties comprised in plot nos. 378 and plot no. 378/779 under khatian no. 52 of an area of 1.52 acre in Mouja. Itagaria, P.S. Siuri, District. Birbhum (hereinafter referred to as the 'subject properties' in short) as the properties of 'Hazarat Pir Saheb' Waqf Estate.

(3.) The said application was registered before the Board as Misc. E.C. No. 18 of 2098. The Board of by it's resolution dated June 29, 2010 recommended enrolment of the subject properties as Waqf properties of 'Pir Hazarat Pir Wakf Estate'. The Chief Executive Officer confirmed the said resolution on July 20, 2010.