FAIZ MURTAZA ALI Vs. SYED ASKAIT HADI ALI

JUDGEMENT

(1.) THIS petition is filed by one Faiz Murtaza Ali praying for modification of an order passed thirteen years ago on 27.8.1993 in M.J.C. Nos. 770, 1010 and 974 of 1993.

(2.) HEARD Mr. Gupta in support of the modification petition.

(3.) EVEN before a decision could be rendered in any of the suits S.A.H.A.A. Imam and some others took away out of the legal process and started selling properties hitherto part of the waqf at throw - away prices. The sales were made to musclemen who needed just a scrap of pseudo -legal paper to enter the property and dispossess its lawful beneficiaries under the Waqf by muscle power. Many valuable properties of the Waqf were, thus, lost and threat also loomed over 'the Rizwan".