- (1.) Heard learned counsel for the petitioner Sri Mohd. Arif Khan, Senior Counsel assisted by Sri Mohiuddin Khan and Sri Q.H. Rizvi for the respondents no. 1,2 and 3 and Ms. Farida Jamal Beg for the respondents no. 4 and 5.
(2.) Affidavit filed by learned counsel for the petitioner is taken on record.
(3.) This petition has been filed questioning the correctness of the procedure adopted by the Board in proceeding to pass the impugned order dated 31.5.2016under Section 64(3) of the Waqf Act, 1995 on several grounds including the ground that the order has been signed by the members who have put their signatures on the impugned order but who had not heard the matter when the orders were reserved on 3.3.2016.;