SHAIK FAREED Vs. SECRETARY TO GOVT MINORITY WELFARE

JUDGEMENT

(1.) The grievance of the appellant is that by the notice dated 9.9.2011 issued by the Minorities Welfare Department read with the Circular dated 14.9.2011 issued by the A.P. State Wakf Board, the appellant has been prohibited from making representations on matters not related to him.

(2.) The learned Single Judge in the order under appeal has already clarified that the appellant can make representations in the capacity of a 'person interested' as defined in the Wakf Act. However, for making such representations, he should not disturb the staff and officers of the Wakf Board by entering into the Wakf Board premises.