K.S.RATHORE,J. - (1.) Present petition is directed against the order dated 25.2.2000 passed by the Rajasthan Wakf Tribunal, Jaipur in case No. 6/99.
(2.) The case of the petitioner is that plot of land measuring 2835.88 sq. ft. known as 'Imambada', near Nakki Jheel, Mt. Abu is a wakf property. A proposal was prepared in the year 1994 for giving this Imambara on 99 years lease and the Rajasthan Board of Muslim Wakf to this effect entered into an agreement for leasing out this plot, at the terms of which were to be decided by the Rajasthan Board of Muslim Wakf.
(3.) Term of lease was reduced from 99 years to 33 years but by order dated 28.7.98 in accordance with the provision of the Wakf Act the State Government has directed not to give the plot in dispute on lease for only 33 years but has sanctioned lease for only 3 years at the rate of Rs. 50,000/- per year.;