MOHD HASAN AH Vs. MOHD RIAJUDDIN

JUDGEMENT

(1.) These writ appeals are directed against the judgment dated 2nd November, 2000 passed by a learned single Judge of this Court in Writ Petition No.l3983 of 1989.

(2.) Writ Appeal No.102 of 2001 is preferred by 7th respondent in the writ petition whereas writ appeal No.490 of 2001 is preferred by respondents 1, 2 and 3 in the writ petition representing the Government of Andhra Pradesh and respondent No.4-Wakf Board has preferred WA No.1107 of 2001. The learned single Judge while allowing the writ petition set aside the appellate order dated 18.9.1989 passed by the District Collector, Nizamabad in proceedings No.C4/36/1986 under Andhra Pradesh (Telangana Area) Abolition of mams Act, 1955.

(3.) The question, which arises for consideration in these writ appeals, is whether munthakhab (grant) constitutes wakf burdened with service or a simple grant.