AHSAN ANSARI Vs. WAQF MAHAL UMRAO BEGUM SAHIBA

JUDGEMENT

(1.) These petitions are filed by the petitioners being aggrieved of the order dtd. 25/2/2014 contained in Annexure P-10 in writ petition No.4542/2014 (Ehsan Ansari v. Waqf Mahal and Others ) which is taken as a reference case for the purpose of referring the facts and annexures.

(2.) Petitioner's case is that on 29/12/2010, the Chief Executive Officer who was holding the post at the relevant time, after hearing the parties had reserved the case for passing orders. No orders were passed till 8/7/2013 when new incumbent to the post of Chief Executive Officer without hearing the rival parties and putting them to notice, decided the case on that day i.e. 8/7/2013 vide Annexure P-4.

(3.) It is submitted that thereafter when third Chief Executive Officer joined then on 30/9/2013 he decided that he has jurisdiction to take up the order of previous Chief Executive Officer dtd. 8/7/2013 in review, and passed order dtd. 30/9/2013 as contained in Annexure P-6. Thereafter final order on review was passed on 31/10/2013 as contained in Annexure P-