SUFI AZIZ UR REHMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE controversy in the present Writ Petition is primarily based on the likely election to the post of Chairman of the Wakf Board. Through the present Writ Petition, the appointment to the post of Chairman has been assailed on account of the fact, that the said election process cannot be conducted in view of there being more nominated members than elected members of the Wakf Board at the present juncture.

(2.) THE issue, under reference, has to be examined in terms of the mandate of Section 14 of the Waqf Act, 1995. Section 14 of the Wakf Act, 1995 is being extracted hereunder:-

(3.) LEARNED counsel for the respondent no. 2 seeks one week's adjournment so as to enable him to file counter affidavit.