HAZARTH TAWAKKAL MASTAN SHAH DARGHA Vs. KHAN PARVEZ

JUDGEMENT

(1.) Heard Sri Vivek S.Reddy, learned Senior Counsel for the complainant and Sri Vighneshwar S.Shastri, learned Senior Counsel for the accused.

(2.) The grievance raised in the contempt petition is of wilful disobedience of the order of the learned Single Judge dtd. 26/7/2022. The perusal of the order merely shows that the said order is an interim order. The submission was made before the learned Single Judge by the learned Senior Counsel appearing for the applicant that on 25/7/2022, the Chief Executive Officer of WAKF Board had issued an order of appointment of Administrator and had directed him to take over the management of the WAKF Board and to assume possession of the records. It was further submitted that the aforesaid order had not been implemented till that date. Per contra, it was submitted on behalf of respondent No.7 that the Chief Executive Officer had already assumed the charge and had taken possession of all the records, accounts including cash, other documents, etc. On that back drop, the learned Single Judge directed that no precipitative action be taken in pursuance to the order dtd. 25/7/2022.

(3.) Sri Vivek Reddy, the learned Senior Counsel appearing for the complainant submits that the statement made before this Court that charge was not taken was not in consonance with the facts. In support of his submission, he has placed reliance on the communication dtd. 27/7/2022 placed on record at Annexure-R. Now on receipt of the notice, counter affidavit is filed on behalf of the Wakf Board.