ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the parties.
(2.) This revision is directed against the judgment and order dated 25.10.2018 passed by the Waqf Tribunal in Reference No. 6 of 2017. This reference was filed by the revisionist against the order dated 25.01.2016 passed by the Chairman of the Sunni Central Waqf Board and the consequential office memorandum dated 30.01.2016 recognising Ali Qadar as Mutwalli by Waqf No. 46, Azamgarh.
(3.) The case of the plaintiff-revisionist is that a Waqf Alal Aulad was created by their great grand father, Nadir Ali, by a registered waqf deed dated 28.03.1997. According to the waqf deed, the Waqif would remain the Mutwalli during his life time. After his death his wife Hashmat Bibi would be the Mutwalli and on her death Akhtar Abbas the father of the plaintiff-revisionists and brother of the Waqif, was to be the Mutwalli. These stipulations in the waqf deed were followed.;