MUFTI ALSAM KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.Anjan Prasad Sahu, learned counsel appearing for the petitioners, Mr. Lenin Hijam, learned Addl. AG, appearing for the respondents No. 1 and 2, Mr. HS. Paonam, learned senior counsel appearing for the respondents No. 5, 8, 9,11& 12 and Md. Rabi Khan, respondent No. 7 appearing in-person.

(2.) It has been pleaded by the petitioners in their writ petition that the entire process of constitution of the Board and the appointment of the members of the 7th Waqf Board including the Chairman is liable to be quashed and set aside on the following grounds:-

(3.) At the time of hearing of the present writ petition, it has been submitted by Mr.Anjan Prasad Sahu, learned counsel appearing for the petitioners that he will advance his arguments in respect of only two grounds and that he is not pressing the other remaining grounds pleaded by the petitioners in their writ petition.The first ground raised by the counsel appearing for the petitioners is that no women members were appointed in the 7th Waqf Board in total contravention of the mandatory provisions under second proviso to Sub-Sec. (1 A) of Sec. 14 of the Waqf Act, 1995 and as such, the constitution of the 7th Waqf Board is null and void and deserves to be quashed and set aside.