HAJI MOOSAKHAN Vs. M P WAKF BOARD

JUDGEMENT

(1.) Briefly stated, the facts of the case are that petitioner No. 1 was appointed in 1982 as Mutawalli of Malwa Mill Masjid, Indore. The Committee, consisting of the petitioners and 9 others, named as "Committee Intiramia Wakf Masjid, "Malwa Mill" was constituted as per Annexures A and A/1 The petitioner No. 1 was the President and petitioner No. 2 was the Secretary/Treasurer of this Committee. The Committee was constituted for fixed term expiring on 19-5-1990. The respondent No. 1 on 13-3-1991 (Annexures B and B/1) appointed another adhoc Committee and directed the pelitioners to handover the charge to the Committee by order dated 24-3-1991 (Annexure-C, C/ 1). Aggrieved by the aforesaid order (Annex. B) and consequent - direction for hand ing over the charge, the petitioners have filed this writ petition seeking quashment of the order (Annex. B) passed by the respondent No. 1 in favour or respondents No. 2 to 9.

(2.) Respondent No. 1 has filed return. Respondents No. 2 to 7 have also filed return opposing the reliefs contained in the petition.

(3.) The petitioners also filed IA No. 4682/92 seeking anlendment in the petition. Without formal order on amendment parties are also heard on this application.