Shampa Sarkar - (1.) The plaintiff in Title Suit No.14 of 2010, pending before the learned Wakf Tribunal has filed this revisional application being aggrieved by an order dated December 18, 2019 passed by the learned Wakf Tribunal.
(2.) By the order impugned, the application filed by the plaintiff dated April 22, 2019 for expunging the names of the defendant Nos.2 and 3 from the array of defendants in the said suit was rejected on contest upon imposition of costs of Rs.2,000/-.
(3.) It is the contention of the learned Advocate appearing on behalf of the petitioner that the defendant Nos.2 and 3 were the Joint Mutawalli appointed for an interim period and they were nothing but the managers of the Wakf Estate and after disposal of C.O. No.3753 of 2004 by an order dated January 25, 2019, the said defendant Nos.2 and 3 ceased to be interim Mutawalli as their appointment was made by the Chief Executive Officer only till the disposal of the said revisional application.;