SHANAZ BEGUM Vs. THE MUSLIM BOYS ORPHANAGE

JUDGEMENT

(1.) A short but a very significant question of law as to the invocability if not validity of section 2(e)(v) of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974, (hereafter '1974 Act') qua the waqf properties arises for consideration in the following fact matrix:

(2.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant relief to the petitioners as under and for the following reasons: