MAULANA JAMIL AHMED ILYASI Vs. GOVT OF NCT

JUDGEMENT

(1.) The petitioner has prayed for removal of respondent No.4, Mohd.Umer Faridi as member of the Delhi Wakf Board and for quashing of notification No.F.9/14/RE-SR-98 (Part) 6723 dated 27.10.2004 appointing him to the Delhi Wakf Board.

(2.) Brief facts to appreciate the controversies are that the petitioner is President of All India Organization of Imams of Mosques having its head office at Masjid Kasturba Gandhi Marg, New Delhi. According to the petitioner, All India Organization of Imams of Mosques is a recognized public spirited and Islamic Organization closely associated with many Islamic Scholars and is actively involved in eradicating the misuse, exploitation and violation of the Wakf Act and rules and regulations.

(3.) According to the petitioner he is concerned about the affairs of Delhi Wakf Board and he has been hurt and shocked on learning about the appointment of respondent No.4 as a member of the Board by respondent No.1 while exercising its power under Section 14 of the Wakf Act, 1995.