NADEEM PASHA Vs. KARNATAKA STATE BOARD OF AUQAF

JUDGEMENT

(1.) The grievance of the petitioners is as to non- consideration of their request for appointment of an Administrator or Caretaker for managing day-to-day activities of Eidgah Masjid, Jayanagar 4th Block, Bengaluru. Learned senior counsel appearing for the petitioners submits that the petitioners being Muslims are duly interested in the best administration of the Auqaf Institutions.

(2.) Learned senior panel counsel appearing for the Auqaf Board points out the status quo order dtd. 30/8/2021 made by Wakf Tribunal and therefore, there is difficulty in making arrangement of the kind for the administration of Auqaf Institution in question. He also submits that the petitioners are neither applicants, nor otherwise having legal interest in such appointment. So contending, he seeks dismissal of the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter inasmuch as no Auqaf Institutions can be left unmanaged; learned senior counsel appearing for the petitioners is right in saying that any person with vital interest in the administration of Auqaf Institutions and protection of Auqaf properties, can maintain petition of the kind.