Section 69(1) in Delhi Wakf Board Regulations, 1963
(1)The authority which made the order appealed against may withhold the appeal if :(i)it is an appeal against an order from which no appeal lies ; or(ii)it does not comply with any of the provisions of regulation 67 ; or(iii)it is not submitted within the period specified in the said regulation; or(iv)it is a repetition of an appeal already decided and no new facts or circumstances are added :Provided that an appeal withheld on the ground only that it does not comply with the provisions of Regulation 67 shall be returned to the appellant and if re-submitted within one month thereof after compliance with the said provisions, shall not be withheld.
