K ABDUL REHMAN Vs. LIEUTENANT GOVERNOR AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment dated March14, 2011 delivered in W.P. No. 1090 of 2010. By virtue of the impugned judgment the above writ application was dismissed.

(2.) In the writ petition under reference, the writ Petitioner /Appellant challenged the notification dated June 02, 2010 the writ Petitioner/Appellant claimed to be the President, Delanipur Mosque and Madarasa Committee, Delanipur, Port Blair. By virtue of the above notification, the Respondent No. 1 appointed the member of the Wakf Board.

(3.) We have heard the learned Counsels appearing for the respective parties and we have also considered the fact and circumstances of the case, the impugned judgment is also taken into consideration by us.