MD.ABBAS KHAN Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) HEARD Mr. Alim Jang Khan for the petitioner, and learned Assistant Counsel to Government Pleader No. 10. This application under Article 215 of the Constitution of India read with Sections 10 and 12 of the Contempt of Courts Act, 1971, has been filed by the petitioner of C.W.J.C. No. 12113 of 2008 (Md. Abbas Khan vs. The State of Bihar & Ors.) which was disposed of by order dated 23.9.2008. The petitioner had filed the writ petition for a direction to the respondent authorities to constitute Bihar State Wakf Board as contemplated by Clause (b) of sub -section (i) of Section 14 of the Act. The State Government submitted before the Court on 23.9.2008 that the Wakf Board shall be constituted within a period of four weeks from that day. The writ petition was accordingly disposed of.

(2.) IT appears to us that the Wakf Board has since been constituted, but the petitioner raises grievance before this Court that the same has not been constituted in with law and inappropriate persons have been included. It further appears to us that C.W.J.C. No. 1052 of 2009, at the instance of somebody else, is already pending in this Court challenging the validity of constitution of the Wakf Board. We, therefore, do not wish to proceed any further in this matter. It further appears to us that the order of this Court has been complied with and the Wakf Board has been constituted. The petitioner is permitted to ventilate his grievances relating to constitution of the Wakf Board, in accordance with law. This application is accordingly disposed of.