- (1.) Sunil Murti Anchal and Smt. Mithila Anchal are before this Court and are complaining against the procedure that is being adhered to by the U.P. Sunni Central Board of Waqfs, Lucknow while dealing with on the matter and issue in question.
(2.) Petitioners' submission is that as far as they are concerned they are the owners of the property in question and their rights and title have been settled by this Court as well as also affirmed by the Apex Court then by no stretch of imagination, said property could be treated or presumed to be a waqf property and accordingly entire action undertaken by the U.P. Sunni Central Board of Waqfs, Lucknow is without any jurisdiction.
(3.) Record in question further reflects that after the matter had travelled upto the Apex Court, thereafter an order in question has been passed against the petitioners and the petitioners in their turn proceeded to file a recall application before the U.P. Sunni Central Board of Waqfs. The said recall application was allowed. Aggrieved with the said allowing of application, the U.P. Sunni Central Board of Waqfs filed a writ petition being Misc. Bench No. 3605 of 2016 before the Lucknow Bench of this High Court and the said writ petition has been allowed on 1 March 2016 with a direction to re-hear the matter after providing opportunity of hearing to the Board and the respondent No. 4 and thereafter proceed to pass appropriate orders. This much is reflected from the record in question that the hearing in question has taken place and most surprising feature is that on one hand hearing has been concluded and the orders have been reserved, on the other hand written submission has been asked for to be filed within one month.;