- (1.) Heard Ms. Tanisha Jahangir for the revisionist. None has appeared for the opposite party even in the revised call.
(2.) The instant revision is directed against the order dated 12.02.2001 passed in Misc. No. 31 of 1996, under Section 52 (2) read with Section 71 of the U.P. Muslim Waqfs Act, 1960.
(3.) By means of this application, an order dated 01.08.1995 passed by the Controller/President of the U.P. Sunni Waqf Board was challenged, which removed the applicant-revisionist from the post of Mutwalli of Waqf No. 122, Waqf Mohd. Noor Khan, Aligarh.;