- (1.) HEARD Shri R. K. Jain, learned Senior Advocate, assisted by Shri s. Agarwal, learned counsel for the petitioner, Shri S. F. A. Naqvi, learned counsel who has appeared on behalf of respondent nos. 1 and 2, and Shri M. K. Gupta, who has put in appearance on behalf of respondents.
(2.) LEARNED counsel for the parties agree that the writ petition be finally decided without calling for any further affidavit.
(3.) BY this writ petition, the petitioner has prayed for quashing the order dated 11-11-2005 passed by a Member of Siya Central board (Annexure 8 to the writ petition ). Petitioner's case in the writ petition is that there is a Wakf namely "wakf Bibi Sughara begum, Asgharabad, District Aligarh (Wakf no. 69-Aligarh ). " Petitioner was Mutawalli of the said Wakf. Petitioner is aggrieved by. Annexure 8 to the writ petition which is an order dated 11-11-2005 passed by respondent No. 2 who is described as "senior member Legal Committee and Member in-charge, District Aligarh, Shia Central Board of Wakf, U. P. Lucknow". By the impugned order, the petitioner has been removed from mutawalli-ship of Wakf No. 69 and the Committee was constituted under Sayed Mohd. Sajid Hasan, Respondent No. 3 to look after the Wakf.;