Dipankar Datta, J. - (1.) The petitioners claim that they were appointed joint matwallis in respect of Ashraful Islam Wakf Estate (hereafter the said Wakf Estate) by the Board of Wakf (hereafter the 'Board') in the year 2000 for a period of five years; that, after expiry of the tenure of five years, they had approached the Board with an application for their further appointment; that, since such application was not considered, reminders were issued; and that despite the same, the Board is yet to take a decision on the petitioners' claim for continuance as joint matwallis of the said Wakf Estate. It has also been claimed by the petitioners that they are still looking after the said Wakf Estate as matwallis and maintaining the same properly for the benefit of the persons interested in the wakf.
(2.) By presenting this writ petition, the petitioners seek an order on the Board to decide their claim for matwalliship.
(3.) A preliminary objection to the entertain-ability of the writ petition has been raised by Mr. Galib, learned advocate appearing for the Board. To support the objection, he has relied on a decision of the Supreme Court reported in (2010) 14 SCC 588 (Board of Wakf, West Bengal and anr. v. Anis Fatma Begum and anr. ) and an unreported decision of a co-ordinate Bench of this Court dated 19th April, 2011 in W.P. No. 6923 (W) of 2011 (Musst. Hazera Khatoon and anr. v. The State of West Bengal and anr. ).;