SHOUKAT MOHD. KHAN Vs. STATE OF MP

JUDGEMENT

(1.) Heard on admission.

(2.) This writ petition has been filed under Article 226 of the Constitution of India by the petitioner claiming himself to be the Chairman of MP Waqf Board, against the order dated 19.1.2019 (Annexure P-1) passed by the respondent No.1 whereby the respondent No.2 has been appointed as Administrator of the MP Waqf Board, Bhopal.

(3.) The case of the petitioner is that on 4.12.2013 the State Government appointed the office bearers of MP Waqf Board, Bhopal as per the provisions of Section 14(9) of the MP Waqf Act, 1995 (hereinafter referred to as "Act, 1995") and vide notification dated 30.6.2014 the petitioner was appointed as elected Chairman of the Waqf Board, Bhopal.