AHMED HUSSAIN Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This writ petition filed under Article 226 of the Constitution of India challenges the letter addressed by the 1st respondent - A.P. Wakf Board, represented by its Chief Secretary, in F.No.385/KNL/M/2011/Z-IV dated 21.03.2017, requiring the Station House Officer, Sirvel Mandal, Kurnool District, to take necessary action for avoiding inconvenience for law and order to the coming devotees for Urs celebrations.

(2.) Heard Sri N. Sriram Murthy, learned counsel for the petitioner, Sri Shaik Mohammad, learned Standing Counsel for the 1st respondent - Wakf Board and Sri S.M. Subhan, the learned counsel for respondents 2 and 3.

(3.) According to the learned counsel for the petitioner, since the petitioner is the Muthawalli of the subject institution, he alone is entitled to conduct the Urs celebrations and the respondents 2 and 3 cannot be allowed to conduct the said celebrations.