MD MAZHAR SHAHEED Vs. DISTRICT COLLECTOR MAHBOOBNAGAR DIST

JUDGEMENT

(1.) The writ petition is filed in purported public interest for safeguarding the property of old Edgah of Veerannapet admeasuring 5082 square yards situate in Sy.No.653 of Veerannapet, Mahaboobnagar. The petitioner has questioned the action of the respondents in trying to convert the said land into a Shadi Khana or for any other purpose.

(2.) This writ petition was filed when it was learnt that the Minister for Law and Court has laid foundation for the construction of Shadikhana No.II at the religious sensitive place of old Edgah located at Macca Masjid/ Veerannapet locality of Mahaboobnagar against the Islamic laws and faith.

(3.) Affidavit in reply has been filed by respondent No.2, the Chief Executive Officer of the State Wakf Bard, Hyderabad in which it is stated that the District Collector, Mahaboobnagar has addressed a letter to the 2nd respondent requesting to gift any open land to the extent of 4000 square yards besides Masjid-e-Albamajboor in Sy.No.653 of Mahaboobnagar town in favour of the Government Minorities Welfare Department for construction of a Urdu Ghar-cum-Shadikhana. It is also stated that the request for gifting of the land has not yet been considered and that the property of wakf institution cannot be sold or transferred except by following the procedure established under law.