FAJUR RAHIM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri BP. Sahu, learned Senior Advocate appearing for the petitioners and Shri M. Rarry, learned Addl. Advocate General for the respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to quash and set-aside the order dated 21.12.2018 issued by the Joint Secretary (MOBS and SC), Government of Manipur.

(3.) The Waqf Board, Manipur was constituted vide order dated 05.06.2015 issued by the Secretary (MOBC), Government of Manipur, in exercise of the power conferred under Section 14(9) of the Waqf Act, 1995 and rules made thereunder, of which the petitioner No.1 is the Chairman and other petitioners are its members.