YUSUF QURESHI Vs. MOULANA MOHAMMAD JAMALUDDIN DECCANI

JUDGEMENT

(1.) These three writ appeals are from the common judgment of our learned brother Motilal B. Naik, J., in W.P. Nos. 16111 and 16122 of 1994 setting aside the appointments of the appellants in W. A. No. 401 and 1087 of 1995 as members of the Andhra Pradesh State Wakf Board (for short "the Wakf Board") reconstituted by the Government of Andhra Pradesh in G.O.Ms. No. 74, Minorities Welfare (Wakf-I) Dated 26-8-1994 read with the errata issued in G.O.Ms. No. 75 dated 30-8-1994.

(2.) In and by the above two orders, all the appellants herein had been appointed as members of the Wakf Board under Section 11 of the Wakf Act, 1954 and they were also required to elect a Chairman under subsection (2) of Section 10 of the Act.

(3.) W.P. No. 16111 of 1994 was filed by two persons claiming themselves to be the Muthawallis of Masjid-e-Mohammedi and Masjid-e-Kasiri at Hyderabad while W.P. No. 16122 of 1994 was filed by Anjuman-e-Shiah Imamiya Isnah Ashrai (Akhbari), claiming to be an association of Shia Muslims of Akhbari Sect, represented by its Secretary, Syed Sajjad Razvi.