REGENT COMPUTRONICS PVT. LTD.

Hazarath Ameer Sha Vali Dargah Association, Naidupeta, Spsr Nellore District Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

BOARD OF WAKF,WEST BENGAL V. ANIS FATMA BEGUM [REFERRED TO]
BHOOM REDDI AND OTHERS V. HYDERABAD STATE [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
VIRENDER SINGH HOODA VS. STATE OF HARYANA [REFERRED TO]
KISAN SAHKARI CHINI MILLS LTD VS. VARDAN LINKERS [REFERRED TO]
SYED MAQBOOL ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
B V PRAKASH REDDY VS. B V PULLA REDDY [REFERRED TO]
P RAMA RAO VS. HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
ALLAUDDIN CHARITIES AND ZAKATH WAKF VS. HAMEED ALI [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
SYED AMEEN VS. ANDHRA PRADESH STATE WAKF BOARD [REFERRED TO]

JUDGEMENT

(1.) The Brief Facts :

(2.) The A.P. State Wakf Board is the 2nd respondent. It issued proceedings dated 22.10.1988 appointing a Managing Committee for the said Wakf headed by one S. Peer Mohiddin Saheb, but prior thereto the petitioner-Society has filed an application on 07.10.1988 stating that it was managing the affairs of the said Dargah since 1964. Without considering the petitioner s application, the 2nd respondent appointed another Committee on 22.10.1988.

(3.) The petitioner filed W.P.No.16806 of 2008 wherein initially interim orders were granted. Later it was disposed of on 10.08.1999 directing that a specific notice be given to petitioner-society before making appointment of Members to the Committee to manage the said Dargah, having regard to the fact that petitioner was safeguarding the property of the Dargah and was genuinely interested in the proper management of the properties of the Dargah.

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HAZARATH AMEER SHA VALI DARGAH ASSOCIATION, NAIDUPETA, SPSR NELLORE DISTRICT Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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