ADHOC BOARD OF ADMINISTRATORS Vs. MUHALLI MUTHAVALLI

JUDGEMENT

(1.) By this writ appeal, a challenge is made to the judgment dtd. 5/1/2022, where the following directions were given:

(2.) Learned counsel appearing for the Adhoc Board of Administrators submits that without an opportunity of hearing, the learned Single Judge issued the direction quoted above. It is submitted that if the representation made by the writ petitioner/first respondent herein is accepted by the second respondent-Wakf Board, it is going to affect the functioning of the dargah and, therefore, the appeal has been preferred.

(3.) Learned counsel for the Wakf Board submits that after the judgment under challenge, they considered the representation of the writ petitioner/first respondent herein and rejected the same vide order dtd. 7/1/2022. Thus, the fear expressed by the appellant no longer exists and nobody was allowed to participate in the ceremonies. It may be due to the situation obtaining due to Covid-19 and for other reasons.