K P BUSHEER KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) the petitioners arc all residents of shimoga town. They are aggrieved essentially by the Constitution of a committee by the 2nd resppndent Karnataka board of wakfs (hereinafter referred to as the board). The members of the committee so constituted are respondents 4 to

(2.) since then those respondents have been replaced by the other members and they have also been implcaded. After such change in the Constitution of the committee further changes have taken place.

(3.) Mr.kashinath, learned counsel appearing for the petitioners, has pressed his argumentsin relation to one of the prayers which is to strike down Section 16 of the Wakf Act, 1954 (hereinafter referred to as the act) as unconstitutional inasmuch as it has conferred arbitrary and unguided power on the board and therefore violative of Article 14 of the constitution.