ANJANI KUMAR MISHRA,J. - (1.) JUDGMENT 1. Heard Shri Kunal Ravi Singh, learned counsel for the revisionist and Shri Mahmoob Ahmad, learned counsel for the respondent no. 6, the Committee of Management of Waqf No. 2443, Azamgarh.
(2.) The revision is directed against the order dated 13.01.2016 passed by the Waqf Board removing the revisionist from the post of de-facto mutawalli, the consequential office memorandum, whereby a five member committee has been appointed to manage the affairs of the Waqf and the order dated 16.06.2017, whereby the orders aforesaid have been affirmed upon dismissal of the revisionist's appeal.
(3.) Facts of the case, as also narrated in the impugned order passed by the Waqf Tribunal are that seven persons purchased plot no. 1218 having a area of 523 links in Village Newada, Post Amilo, District Azamgarh through a registered sale deed dated 11.10.1982 for construction of a Jama Masjid. These seven purchasers became joint mutawallis.;