ISLAMIC COUNCIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS of date the court will need to take a report from the registry as to who have entered appearance in response to notices served. Thus, let the registry put up a report on service. Today, entrance has been entered on behalf of respondent no. 10 Janab Husan Ahmad Quadri describing himself as a Member Secretary Jamat -Ulma -Hind, Patna (through Mr.S.A. Nasar Warsi, Advocate).

(2.) THE office will take notice that today an affidavit affirmed on 13 August 2001 has been filed by the Bihar State Sunni Wakf Board. The affidavit has been sworn by Md. Nehalluddin describing 5. himself as a Chairman of Bihar State Sunni Wakf Board, Harding Road, Patna. He happens to be respondent no. 6 and, thus he has entered appearance in the case.

(3.) ON this learned counsel for the State Mr. S.A. Hussain, S.C. 6, has stated that he had a meeting with the District Magistrate, Patna and the Circle Officer and he had been intimated that the illegal 15 construction being carried on the plot referred to had been stopped and on similar directions which were given by the Bihar State Sunni Wakf Board, also, on 13.7.2001. Learned counsel for the State states that he drew the attention of the District Magistrate that even, today this morning the illegal construction work, apparently, was continuing. He stated that he was informed by the Circle Officer of the Police that the work has been stopped forthwith, and, today two masons engaged in 20 the constructions work (whoever may have ordered it so) have been detained by the police.