MOHAMMAD SAYEED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner claims to be the Deputy Secretary of Management Committee of Jama Masjid, Haldwani (Nainital). According to him, respondent nos. 3 to 6 are not qualified for appointment as Member of Uttarakhand Waqf Board, constituted under Waqf Act, 1995 (hereinafter referred to as the "Act" ). He asserts that this writ petition is being filed by him in his personal capacity as well as in representative capacity on behalf of Sunni Muslim Community.

(2.) During the course of argument, learned counsel for petitioner made a statement that petitioner is giving up challenge to appointment of respondent no.3, as respondent no.3 has now been appointed under a category different from the one, in which he was earlier appointed.

(3.) Since the controversy raised by the petitioner revolves around Sec. 14 of the Waqf Act, therefore, the same is reproduced below:-