JILA WAKF COMMITTEE Vs. STATE OF M P

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, is filed at the instance of Jila Waqf Committee, Gwalior through Chairman Ramjaan Khan, aged 41 years, R/o A.B. Road Katti Ghati, Gwalior, inter alia seeking quashment of the order dated 14/12/15 (Annexure P/1) whereby respondent no.5 has been appointed as Chief Executive Officer, M.P.Waqf Board, on deputation by the State Government.

(2.) On 13/1/16, Ms. Ami Prabal, Advocate has filed the application for intervention on behalf of one Abid Zafar Qureshi who claims to be Chairman of the Jila Waqf Committee,Gwalior disputing status of petitioner Ramjaan Khan as Chairman of the said Committee as claimed in the writ petition. As directed by this Court vide order dated 13/1/16, copy of the intervention application along with documents had been supplied to counsel for the petitioner to enable him to file reply and place on record the legally valid documents under the Waqf Act reflecting the name of Ramjaan Khan as Chairman, Jila Waqf Committee Gwalior as on date, for the purpose of determination of issue as regards locus standi of the petitioner.

(3.) Reply to the application for intervention has been filed and taken on record.