J.Bhattacharya. J. - (1.) This application under Article 227 of the Constitution of India is directed against the Judgment and/or order dated 6th August, 2004 passed by the learned Presiding Officer, Wakf Tribunal, West Bengal in Appeal No. 21 of 2003 of the instance of the respondent No. 3 in the said appeal.
(2.) The dispute is with regard to the rival claims of the parties viz., appellant/opposite party No. 1, the appellant/opposite party No. 2 and the respondent No. 3/petitioner herein for appointment of Mutwalli in Nawab Shamsi Jahan Begam Wakf Estate.
(3.) The facts leading to such disputes which are relevant for the present purpose are given below.;