MOLVI AZMATHULLA SAHEB Vs. KARNATAKA BOARD OF WAKFS

JUDGEMENT

(1.) Petitioner fs aggrieved by the order made by the respondent-Karnataka Wakf Board. The order is dated 15th May, 1987, By the sard order, which is at Annexure-D to the petition, a Committee of nine members is appointed as the Muthawalli for the management of Mosque, Khabharsthan and Idgah (Sunni), in Lakkur village, Malur taluk, Kolar District.

(2.) The order is in purported exercise of its power under Section 42 of the Wakf Act, 1954 (in short the 'Act'). Petitioner was Chairman of a Committee of Management, which had been appointed by an earfier order of the respondent-Board on 10-11-1983. That Committee was constituted in exercise of its power under Section 16 of the Act.

(3.) Section 16 of the Act is as follows: