SYED HAJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus - declaring the action of respondent Nos.10 and 11 in making illegal construction of grave yard over the notified waqf land attached to the waqf institution namely Ashurkhana in Sy. No.31/AB, published in the Gazette dtd. 1/3/1990 at serial No.16516 at page No.153, admeasuring Ac.1.15 guntas, situated at Jalalpur village and Panchayat Bhoodan Pochampally Mandal, Yadadri- Bhongir District, as being illegal and arbitrary.

(2.) The present writ petition is taken up for hearing today, i.e. 17/6/2020, through Video Conferencing.

(3.) Heard the learned counsel for the petitioner, learned Government Pleader for Panchayat Raj and learned Standing Counsel for 9th respondent-Waqf board, Sri G. Narender Reddy, learned Standing Counsel for Gram Panchayat, Sri Venkat Yadav, learned Government Pleader for Social Welfare appearing for the 2nd respondent.