ANWAR JAMAL KAZMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Flourieth Almamater our Country.

(2.) This noble country of ours which has many old traditions and legendary history of honesty towards religion and religious institutions and perseverance to religion, we are privileged to have one of the most pious and ancient Shrine in the World, which is almost now about 737 years old, which finds its existence from the regime of Mughal Emperor Shahjahan or even for a period prior to it, but still fresh in our bosom still alive forever. The Holy Shrine was bestowed with a large tract of land for the maintenance and upkeep of this pious Shrine called as Dargah Hazrat Allauddin Ali Ahmad Sabir , which is situated in Village Peeran-E-Kalyar, hence, with the passage of time, it is also called as Dargah Sharif Peeran-E-Kalyar (hereinafter to be called as Dargah .

(3.) The devotees of all castes, colour, creed and religions have unbounded trust and faith in the Shrine, irrespective of their birth, irrespective of their castes, irrespective of their religion, irrespective of their trait. Since time immemorial, this Dargah and its management has been vested over to the body constituted under the Wakf Act. Its management is regulated and controlled by the Chief Executive Officer who only functions as a representative of the Shrine. He has one of the most pious objective of his life and pious responsibility to ensure that Dargah and its affairs and management is in the wider interest of the Shrine as well as in the wider interest of the devotees visiting the Shrine, he owes the responsibility for an honest discharge of duties attached to his office.