MAHRUKH KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the appellants and the learned counsel for the Wakf Board as well as learned counsel for the State.

(2.) This appeal questions the correctness of the judgment of the learned Single Judge dated 12th of July, 2018 in C.W.J.C. No. 10760 of 2018, whereby the petition preferred by the petitioners has been dismissed on the ground of alternative remedy being available to the petitioners to approach the Wakf Tribunal for the redressal of their grievances.

(3.) Having heard learned counsel for the parties, we are entirely in agreement with the view expressed by the learned Single Judge, but we may briefly add that the argument of the learned counsel for the appellants appears to be both in relation to the appointment of the Mutawalli of the wakf as also with regard to the retention of two rooms, the locks whereof have been called upon to be removed and possession being delivered to the Mutawalli of the Wakf.