MOHIYUDDIN JUMMA MASJID Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THE petitioner was registered on 29.7.1997 under the provisions of the Wakfs Act 1954 (Central Act 29 of 1954). Managing Committee of the petitioner comprising of 17 members was constituted by the Karnataka State Board of Wakfs, by issue of an order dated 24.12.2007 for a period of three years. Petitioner submitted its annual statement of accounts to the Chief Executive Officer of Karnataka State Board of Wakfs on 25.4.2012. on 7.2.2013, the President of the petitioner proposed a panel of 20 members with office bearers, for constitution of the Managing Committee for further period of three years. In view of the differences which arose between the members, Karnataka State Board of Wakfs issued a notice dated 15.6.2013 and informed the concerned to appear before the Chairman and members of Karnataka State Board of Wakfs on 20.6.2013 to hear the objections pertaining to the constitution of Managing Committee. The meeting did take place on 20.6.2013 and after detailed deliberation it was decided that the General Body Meeting of the petitioner should be convened immediately after 'Ramzan' to constitute the Managing Committee and till such time, the existing Managing Committee was permitted to manage the affairs of the institution with a stipulation that they shall not take any policy decision or take up new construction activity etc. The Managing Committee of the petitioner agreed to adopt the Scheme of Administration and obtain the approval immediately. Scheme of administration for the management of the petitioner vide Annexure -N was approved on 30.8.2013. In exercise of power conferred under Section 69(1) of the Wakfs Act, 1995, Karnataka State Board of Wakfs passed an order dated 31.8.2013 and appointed an Election Officer to hold the election for the constitution of Managing Committee of the petitioner. The Election Officer appointed was directed to conduct the election to the members of the Managing Committee of the petitioner as per the approved scheme of administration of Wakf, within a period of one month and submit the list of elected members. Assailing the said order, as at Annexure -Q, this Writ Petition has been filed.

(2.) SRI .D.R.Chandrappa, learned Advocate for the petitioner contended that the time stipulated in the order at Annexure - Q to conduct the election to the membership of the Managing Committee of the petitioner as per the approved scheme of administration, within a period of one month is unreasonable. He submitted that in terms of the approved scheme, Identity cards have to be issued to all the members of the petitioner, after preparing the list of enrolled members, which is a time consuming process. He further submitted that it is for the petitioner to appoint a Returning Officer for the purpose of conducting election, who should publish the calendar of events 21 days before the date of election and complete the process of election within 30 days from the date of notification. He submitted that the impugned order being arbitrary and illegal, warrants interference.

(3.) SMT . S.R. Anuradha, learned Advocate for the respondent, on the other hand submitted that the petitioner was very much aware of the proceedings of the meeting held on 20.6.2013 and that it was agreed that a general body meeting of the petitioner shall take immediately for the purpose of the constitution of the Managing Committee. She submitted that, since the period of existing committee expired long ago, the office bearers of the petitioner having not taken any steps in the matter of conducting election for constituting of the Managing Committee, the order dated 31.8.2013, as at Annexure -Q was passed. She pointed out that the procedure for election of members of the Managing Committee as per clause 23 of the scheme of administration vide Annexure -N applies only in a case where Managing Committee is elected committee and that the existing committee is not an elected committee but a nominated committee in terms of order dated 24.12.2007 as at Annexure -C. Learned counsel further submitted that, even though the period of existing committee expired on 23.12.2010, the members who have overstayed for almost double the period, are interested in stalling the constitution of the elected Managing Committee. Learned counsel submitted that in view of the proceedings of the meeting dated 20.6.2013, the Managing Committee of the petitioner ought to have taken steps to prepare the eligible voters list and ought to have been issued ID cards. She further submitted that, since steps were not taken even after expiry of 20 days after Ramzan 2013, in the interest of the petitioner and its better management, the Election Officer was appointed and he was directed to hold the election within one month. Learned counsel submitted that a time schedule for the purpose of holding of election to elect the members of the Managing Committee of the petitioner may be passed so that an election can take place and all eligible voters can vote and elect the Managing Committee for better administration of the petitioner.