MANAGING COMMITTEE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In these two writ petitions, the issue concerns appointment of Managing Committee to Masjid-e-Ek-Khana Jame Masjid Mohammedi / Jam-E-Jasjid Mohammedi (hereinafter referred to Wakf Institution). Therefore the above two writ petitions are disposed of by this common order.

(2.) In W.P.No.29536 of 2018, petitioners challenge the order of the Chief Executive Officer of Wakf Board dated 16.08.2018 appointing new Managing Committee to the Wakf Institution, which committee is arrayed as 3rd respondent.

(3.) In W.P.No.33869 of 2018, petitioners pray to issue declaration not extending the term of the petitioner No.1 Managing Committee on expiry of term even though representation was made on 05.01.2018 and report of Inspector Auditor dated 27.02.2018 was in their favour, as illegal and seeks direction to extend the term of petitioner no.1 Managing Committee.