MOHD UMAR ANSARI Vs. U.P.SUNNI CENTRAL WAQF BOARD
LAWS(ALL)-2019-6-17
HIGH COURT OF ALLAHABAD
Decided on June 20,2019

Mohd Umar Ansari Appellant
VERSUS
U.P.SUNNI CENTRAL WAQF BOARD Respondents

JUDGEMENT

Anjani Kumar Mishra, J. - (1.) Heard Shri Zafar M. Naiyer, learned Senior Advocate for the revisionist and Shri Sheikh Moazzam Inam for the opposite party.
(2.) The instant revision is directed against the order of the Waqf Tribunal, dated 15.06.2018, on a reference filed by the contesting opposite party.
(3.) The dispute in the revision pertains to Waqf No. 143-A Waqf Seth Hussain Bux, Kanpur.;


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