SYED NAZEER HASAN S/O SYED ZAHID KHAN Vs. STATE OF RAJASTHAN THROUGH CHIEF SECRETARY, SECRETARIAT, JAIPUR (RAJ.)

JUDGEMENT

(1.) By this writ petition, a challenge is made to the Notification dated 09th March, 2016 nominating respondent Nos.3 to 5 as the members of Rajasthan Board of Muslim Wakf (for short "the Wakf Board").

(2.) Learned counsel for the petitioners submit that nomination of the non-petitioner Nos. 3 to 5 is under Sections 14(1) (c) and 14(1)(d) of the Waqf Act, 1995 (for short "the Act of 1995"). The non-petitioner Nos.3 to 5 are not in possession of the required qualification as given under Sections 14(1)(c) and 14(1)(d) of the Act of 1995 thus their nominations are illegal.

(3.) A reference of the documents has been given to show the information under the Right to Information Act, 2005 (for short "the Act of 2005") in regard to the qualification of the non petitioner Nos.3 to 5.