K. K. SHERWANI Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is taken up hearing at the admission stage itself with the consent of all the counsels.

(2.) This Court has heard Sri P.Venu Gopal, learned senior counsel representing Sri Josyula Bhaskara Rao, learned counsel for the petitioner, learned Additional Advocate General appearing for the 1st respondent and Sri Arifullah, standing counsel for the A.P.Waqf Board/2nd respondent.

(3.) This writ petition was filed seeking a writ in the nature of Mandamus declaring the memo dated 24.06.2019 issued by the 1st respondent is illegal, arbitrary and consequently directing the 2nd respondent to convene and conduct a meeting of the State Waqf Board.