CHHATTISGARH STATE WAQF BOARD THR ITS CHIEF EXECUTIVE OFFICER Vs. MOHD SHAKEEL ASHRAFI S/O LATE MOHD KASAM

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the respondent pleads no instructions.

(3.) The present petition is against the order dated 12.12.2017, whereby the order passed by the Waqf Board (hereinafter referred to as "Board") dated 07.07.2017, whereby the respondent was removed from the post of Mutawalli by the Board, was stayed.