ANIL KUMAR, REKHA DIKSHIT, JJ. - (1.) Heard Syed Aftab Ahmad, learned counsel for petitioner, Sri H.Rizvi, learned counsel for respondent Nos. 1 and 2 as well as Sri Rakesh Kumar Srivastava, learned counsel for respondent Nos. 3 and 4 and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 02.08.2017 (Annexure No. 1) passed by respondent No. 1.
(3.) Facts, in brief, of the present case are that petitioner/Mohd. Rashid made a complaint by moving an application under Section 67 of Waqf Act, 1995, along with the said application the petitioner also informed the Board in regard to construction which had been raised by respondent No. 4 without permission of Waqf Committee which was unlawful. The said complaint was registered on 07.01.2017, thereafter an order has been passed thereby rejecting the petitioner's complaint.;