UTTARAKHAND WAQF BOARD Vs. MAUSIN

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, namely, Mr. T.A. Khan, the learned Senior Counsel for the appellants, Mr. Rajendra Singh Azad, the learned counsel for the private respondent, Mr. Mausin and, Mr. Nagesh Aggarwal, the learned counsel for respondent no.2, the Nagar Panchayat, Piran Kaliyar, this appeal is being decided at this stage itself.

(2.) The appellants have challenged the legality of the order dated 26.03.2021, passed by a learned Single Judge, in Writ Petition (M/S) No.773 of 2021, whereby the learned Single Judge had allowed the writ petition filed by the writ petitioner, Mr. Mausin, and had set-aside the advertisement dated 19.03.2021 issued by the Waqf Board.

(3.) For the sake and convenience, the parties shall be referred to as arrayed in the writ petition.