SYED KASIM SAKAAF Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) By this common order, all the four writ petitions are being disposed of.

(2.) The petitioner in W.P.No.14935 of 2022 and W.P.No.12442 of 2022 is Syed Kasim Sakaaf. He has filed W.P.No.15977 of 2021 along with his brother Syed Akbar Sakaaf. W.P.No.15779 of 2022 has been filed by Habeebunissa Begum.

(3.) These persons claim to be the descendants of Saint Dadasha and thus the beneficiaries of the Dadsha Makkan Wakf (hereinafter referred to as the Wakf). It is however the case of Habeebunissa Begum, the petitioner in W.P.No.15779 of 2022 that Syed Kasim Sakaaf and his brother Syed Akbar Sakaaf, the petitioners in W.P.No.15977 of 2021 are not the descendants of Saint Dadasha and therefore not entitled to either contest elections or vote in elections.