Calcutta High Court (Appellete Side)
Sikander Hanif vs The Board Of Wakf & Ors on 19 June, 2015
Author: Harish Tandon
Bench: Harish Tandon
1 23 19.06 C.O. 2123 of 2015 AGM 2015 Sikander Hanif Versus The Board of Wakf & Ors Mr. Mahamudul Hassan, .... For the Petitioner.
A single member passed an order in a proceeding initiated before the Wakf Tribunal which appears to be contrary to Section 83(4) of the Wakf Act, 1995.
The petitioner is directed to serve a copy of this revisional application upon the other parties by Speed Post as well as the learned advocate representing him before the Wakf Tribunal by hand and shall file affidavit- of-service on the next date.
Let this revisional application appear after four weeks as 'Listed Motion' in the supplementary list.
There shall be a stay of the operation of the impugned order as well as the further proceedings pending before the Wakf Tribunal for a period of eight weeks from date or until further order, whichever is earlier.
( Harish Tandon, J.)