SHAIK BASHEERULLA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The W.P.No.23228 of 2023 was filed questioning the notification issued in G.O.Ms.No.37, Minorities Welfare (IDM-I), dtd. 29/8/2023, by the respondent No.2 for conducting the election of the member to the A.P.State Waqf Board in respect of the category of Mutawalli under Sec. 14(1)(b)(iv) of the A.P.State Waqf Act, 1995 leaving other categories as violative of the provisions of the Waqf Act, 1995.

(2.) The W.P.No.23343 of 2023 was filed questioning the action of the respondent No.1 in issuing the G.O.Ms.No.37, Minorities Welfare (IDM-I), dtd. 29/8/2023, by the respondent No.2 to conduct election only to the electoral college of Mutawallis under Sec. 14(1)(b)(iv) of the Waqf Act, 1995 without conducting election for the other electoral colleges as violative of the provisions of the Waqf Act,1995.

(3.) The W.P.No.23373 of 2023 was filed questioning the notification issued in G.O.Ms.No.37, Minorities Welfare (IDM-I), dtd. 29/8/2023, by the respondent No.2 for conducting the election for the member of the respondent No.4- Board under the category of Mutawalli under Sec. 14(1)(b)(iv) of the A.P.State Waqf Act, 1995.