SULTAN AHMED Vs. AKBAR ALI

JUDGEMENT

(1.) THIS Court passed three orders on different occasions and they are being reproduced herein below for convenience, one by one.

(2.) A perusal of order dated 18.11.2013 will reveal that the S.D.M. Lakar was not appointed as a receiver. It was only directed that any donation or charawa received, shall be opened in the presence of S.D.M., who shall keep the same with any nationalized bank. The donation or charawa shall not be released in favour of either of the parties.

(3.) WHEN stay application No. 4052 of 2014 was filed on behalf of respondent No. 1, the then Hon'ble Chief Justice of this Court passed an appropriate order clarifying the order passed by learned Single Judge of this Court on 18.11.2013 by saying that no receiver has been appointed over Dargah. Instead, the donation or charawas received or to be received by Dargah have been directed to remain in the custody of S.D.M. Laksar.