ABDUL KHADER Vs. KARNATAKA STATE BOARD

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs.

(2.) Heard learned counsel for the petitioner and learned counsel appearing for the respondents and perused the material on record.

(3.) Though several contentions have been urged by both sides in support of their claims, a perusal of the material on record will indicate that subsequent to the communication at Annexure-E dated 12.09.2019 addressed by the District Wakf Officer, Haveri to the CEO, Karnataka State Board of Wakf, the petitioner also submitted a representation at Annexure-F dated 22.10.2019 to the Wakf Board. It is the grievance of the petitioner that despite the aforesaid communication and representation, the respondent No.1- Wakf Board proceeded to issue the impugned communication at Annexure-G dated 05.11.2019 addressed to the respondent No.4-TMC directing entering name of Anjuman-E-Islam without notifying the petitioner or hearing him or providing sufficient opportunity in his favour and as such the petitioner is before this Court by way of present writ petition.