- (1.) Heard Shri Ashish Kumar Singh, learned counsel for the revisionist, Shri Bakhteyar Yusuf for the opposite party no.4 and Shri Punit Kumar Gupta for the U.P. Sunni Central Waqf Board.
(2.) The instant revision is directed against the order dated 28.05.2018 passed by the Waqf Tribunal, Lucknow. Thereby, an order of the Board dated 02.08.2017 appointing opposite party no.4 as mutawalli has been affirmed.
(3.) The facts of the case briefly stated are that the dispute pertains to the appointment of Mutawalli of Waqf Haji Mohd. Salim registered as Waqf No.255 Azamgarh, a waqf al-al-khair.;