MUNAWAR PASHA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner, an authorised representative of Haleema Sadiya Educational Institution and Masjid-e-Siddique-e-Akbar Trust (the 'trust' for short) is before this Court seeking a direction by issuance of a writ in the nature of mandamus to the respondents 4 and 5, Commissioner of Police, Mysuru city and the Station House Officer of the Udayagiri police station not to interfere with the possession and usage of the property of the petitioner and also to provide security for the property.

(2.) Heard the learned counsel Sri.Mohammed Tahir appearing for petitioner and Sri.M.Aruna Shyam, learned Additional Advocate General representing the State along with Sri.M.Vinod Kumar, learned Additional Government Advocate for respondents.

(3.) Brief facts that leads the petitioner to this Court in the subject petition seeking the aforesaid prayer, as borne out from the pleadings are as follows: