ALEEM QURESHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the appeals and the petitions, the challenge is to the nomination made by the State in exercise of the powers conferred under Ss. 14(1)(c)(d)(e), 14 (1)(b)(ii) and 14 (3) of the Waqf Act, 1995 (for short "the Act"). The nominations of Dr. Sanwar Patel, Shri Mahboob Hussain and Dr. Inaur Rehman (Dr. Inamur Rehman) are under challenge.

(2.) Since the subject matter is one and the same with reference to the question of law namely the powers to the State under Sec. 14 of the Act, we have heard and considered all matters together.

(3.) The Waqf Board issued an election program on 12/7/2022 in exercise of the powers under Sec. 13(1) read with Sec. 14(1) of the Act. In order to constitute the Board, as contemplated under Sec. 13 of the Act, the State intended to make nominations as provided under Sec. 14 of the Act. In terms whereof, respondents - Dr. Sanwar Patel, Shri Mahboob Hussain and Dr. Inaur Rehman were nominated in exercise of the powers vested with the State under Sec. 14(1)(c)(d) and (e) of the Act. Questioning the same, the aforesaid writ petitions have been filed.