STATE OF MAHARASHTRA Vs. SHAIKH MAHEMUD

JUDGEMENT

(1.) Leave granted.

(2.) The appointment of the first respondent herein as a Member of the Maharashtra State Board of Waqfs, by a notification dtd. 13/9/2019, was cancelled by a subsequent notification dtd. 4/3/2022, but the said cancellation was set aside by the High Court of Judicature at Bombay as arbitrary, in a writ petition filed by the first respondent, forcing the State of Maharashtra to come up with the above appeal.

(3.) We have heard Mr. Sachin Patil, learned standing counsel for the State of Maharashtra, Mr. Nishant R. Katneshwarkar, learned counsel appearing for the first respondent and Mr. Siddharth Bhatnagar, learned senior counsel appearing for the second respondent who has been appointed in the place of the first respondent.