SHAIKH MAHEMUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The petitioner assails the notification dtd. 4/3/2020 cancelling his appointment as a member of the Waqf Board.

(3.) Shorn of details the facts relevant for adjudicating the present matter are culled out as under.