MOHAMMED AHMED ALI Vs. STATE OF A.P.

JUDGEMENT

(1.) THE Petitioner calls in question the proceedings dated 14-02-2013 issued by the District Collector, Srikakulam, whereby he granted a lease in respect of a wakf property to one Sk. Samsad Ali, Manager, Diamond Migration, all India Tourist Party, Jagatpur, Cuttack. On the face of it, this proceeding is without the authority of law, as the Wakf Act, 1995, does not confer the power of leasing out wakf property to the District Collector.

(2.) IN that view of the matter, the impugned proceedings dated 14-02-2013 and the consequential proceedings of the District Collector, Srikakulam issuing directions to the Tahasildar, Itchapuram, are set aside.