CHAIRMAN WAKF BOARD FOR THE STATE OF PUNJAB HARYANA HIMACHAL PRADESH U T CHANDIGARH Vs. UNION OF INDIA NEW DELHI

JUDGEMENT

(1.) This writ petition is filed by the Chairman of the Punjab Wakf Board against the order dated 11-11-1981 superseding the Board and also against the order of the extension of time of the supersession. Punjab Wakf Board is a composite Board for the States of Punjab, Haryana, Himachal Pradesh arid Union Territory of Chandigarh. This is the richest Wakf Board in India. The Board was constituted by nomination of eleven members on 11-8-1878.

(2.) Before the supersession of the Board a show cause notice under S. 64 (1) of the Wakf Act, 1954 was issued on 3-10-1981. The said show cause notice reads as under: P. No. 4 (13)/81-Wakf Government of India Ministry of Law, Justice & Company Affairs (Legislative Department) New Delhi, 3rd October, 1981 SHOW CAUSE NOTICE WHEREAS it has come to the notice of the Central Government that the Punjab Wakf Board (hereinafter referred to as the 'Board'):

(3.) As no cause was shown the impugned order of supersession was passed. The order is as under :