Sabyasachi Bhattacharyya, J. - (1.) The present revisional applications arise from connected matters. C.O. No. 749 of 2018 arises from Suit No. 3 of 2002 which was dismissed by the Waqf Tribunal on April 10, 2006. The suit was filed by Amjad Ali Mirza, the predecessor-in-interest of the petitioners, for declaration of his title in the suit property and ancillary reliefs, claiming that the suit property was secular.
(2.) C.O. No. 750 of 2018 arises from a resolution taken in a meeting of the Board of Waqf dated October 14, 1999 declaring the suit properties to be waqf properties.
(3.) The two revisional applications were initially filed as writ petitions and thereafter converted to applications under Article 227 of the Constitution of India, giving rise to C.O. Nos. 749 and 750 of 2018.;