MOHAMMED TURAB ADMINISTRATOR Vs. STATE OF KARNATAKA MINISTRY OF WAKFS VIDHANA SOUDHA DR. AMBEDKAR ROAD BANGALORE-560001 REPRESENTED BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) LEARNED Government Header is directed to take notice for the 1st respondent.

(2.) SINCE a short question falls for consideration in this case, the petitioner to taken up for final disposal.

(3.) THE undisputed facts reveal that the Karnataka State Board of Wakfs took over the administration of Jamia Masjid and Kabrashthan, the 4th respondent -Wakf which is situated at Robertsonpet, K.G.F., in Kolar District. Petitioner came to be appointed as its Administrator after nominating an Ad -hoc Managing Committee to frame Bye -laws to elect the Regular Managing Committee. Annexure -A is the order, whereunder the petitioner is appointed as the Administrator on 07.04.2011. It was made clear to the said order that, the Administrator shall frame the Bye -laws to select,/ elect the Regular Managing Committee for the management of the Wakf within six months and during that period be shall not tales any policy decision.