SYED ENAYATHULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER claims that he is the Mutavalli of the Hazrath Hub-Ali Shah makan at Kolar. It is the claim of the petitioner that he has been an hereditary mutawalli of this Dargah. It appears that he was in fact appointed as Mutawalli as per order No. KTW/m-1/23-KLR-84-85, bangalore, dated 9/08/1990 issued by the Karnataka Board of Wakfs, Bangalore {copy at Annexure-A ). Petitioner was required to function under the general supervision and control of the District Wakf Committee, Kolar.

(2.) THE District Wakf Committee for the district of Kolar within which the Hazarath hub-Ali Shah Dargah is located is also constituted by the Karnataka Wakf Board.

(3.) IT is the claim of the petitioner that the petitioner had brought to the notice of wakf Board about certain undesirable activities on the part of members of the District Wakf Committee particularly in the matter of construction and leasing of some 19 shops and also in the matter of collection of rent and other charges from about 47 shops which are in the ownership of hazrath Hub-Ali Shah Makan. A shopping complex constructed in the property of the dargah was the subject-matter of mismanagement by some of the officers and members of the District Wakf Committee.