SYED SHAH TAYYAB KHADRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal has been preferred by the appellant-petitioner being aggrieved by the order passed in W.P.No.107569/2019 (GM-WAKF) dated 22.04.2019.

(2.) We have heard the leaned senior counsel Sri.Vivek Subba Reddy for Sri.V.M.Sheelavant Advoate for appelalnt, learned Addl. Government Advocate Smt. Veena Hegde for respondent Nos. 1 and 3 and learned counsel Sri. D.L.Ladkhan, Advocate for respondent Nos.2 and 4.

(3.) Petitioner by invoking the writ jurisdiction has filed the writ petition challenging the order dated 15.03.2019 as per Annexure-'B' passed by the respondent No.2. By the said order 3rd respondent Tahasildar has been appointed as Administrator of Hazrath Masthan Vali Shah Khadri Dargah (Sunni) after removing the petitioner from the office of the Mutawalli on the ground that the petitioner was not residing in station and that he has not maintained the Wakf Institution properly. The learned single judge after considering the facts and circumstances discussed therein has come to the conclusion that writ petitioner has not made out any good grounds and it is devoid of merits and writ petition was came to be dismissed. Challenging the same the petitionerappellant is before this Court.