K.MD.SADIQ Vs. CHIEF EXECUTIVE OFFICER WAKF

JUDGEMENT

(1.) Assailing the orders dtd. 18/8/2016 passed in Writ Petition No.16683 of 2016 by a learned single Judge, the petitioners therein preferred this intra court appeal under clause 15 of Letters Patent.

(2.) For expediency, the parties hereinafter will be referred to with their status in the writ petition.

(3.) The averments of the writ affidavit, in brief, are that the petitioners are members as well as persons interested in the management and affairs of Shahji Jamia Mosque located at Adoni. That the District Court, at Bellary, vide judgment dtd. 21/3/1921 passed in O.S.No.16 of 1920 framed a scheme for the management of the said mosque including elections to the Board of Trustees. That thereafter in another suit vide O.S.No.4 of 1951 filed for removal of trustees and for appointment of new trustees, a compromise decree was passed with regard to mode of elections to the Board of Trustees and powers exercisable by them and accordingly elections were conducted.