SYEDA KANEEZESAKINA MOOSAVI Vs. TELANGANA STATE WAQF BOARD

JUDGEMENT

(1.) Heard Ms. Nafisa, learned counsel for the appellant and Mr. Abu Akram, learned counsel for respondent No.1 Telangana State Waqf Board (briefly, "the Board" hereinafter).

(2.) This writ appeal is directed against the order of the learned Single Judge dtd. 24/8/2022 passed in W.P.No.33304 of 2022 filed by the appellant as the writ petitioner.

(3.) Order dtd. 24/8/2022 reads as under: