- (1.) Heard Sri Mohd. Arif Khan, learned Senior Counsel assisted by Mohd. Shadab Khan, Sri Syed Afatab Ahmad, learned Counsel for the respondent No.3 and Sri Q.H. Rizvi, learned counsel for the respondent Nos.1 and 2.
(2.) The petitioner questions the legality of the order dated 31.5.2016 as well as consequential Office Memorandum dated 18.6.2016 on several grounds but the primary ground of challenge raised is that 2/3rd majority out of 11 comes to '8' and the hearing was undertaken only by 6 members whereas the decision has been signed by 8 members. The argument is that the hearing and the decision both ought to have been rendered by a majority of 2/3rd as stipulated under Section 64 (3) of the Waqf Act, 1995.
(3.) This issue has already been dealt with in two Division Bench judgements of this Court one in the case of Qamar Noor v. U.P. Sunni Central Waqf Board and others, Writ-C No. 14655 of 2016 decided on 19.4.2016 and followed by this Court in a Division Bench decision in the case of Mirza Tauseef Beg and another v. U.P. Sunni Central Waqf Board and others, Writ Petition No.14308 (MB) of 2016 decided on 20.6.2016. The said decisions have been placed before us by the learned counsel for the petitioner.;