A.P. STATE WAQF Vs. CHERUKUPALLI

JUDGEMENT

(1.) Challenging the order dtd. 4/11/2020 passed by a learned single Judge in Writ Petition vide W.P.No.7192 of 2020, the respondent nos.2 and 4 therein preferred this intra court appeal under clause 15 of Letters Patent.

(2.) The respondent nos. 1 to 19 filed the writ petition challenging the action of appellant no.1-the Andhra Pradesh State Waqf Board, in including their properties in the list of prohibited properties under Sec. 22-A of the Registration Act, 1908 based upon the proceedings of appellant no.2-The Inspector Auditor, Waqfs, SPSR Nellore District. Through the impugned orders, the said writ petition was allowed.

(3.) For clarity, the parties hereinafter will be referred to as per their status in the writ petition.