MOHAMMED AKIF SAFVAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for Home, learned Government Pleader for Minorities and Mr Abu Akram, learned standing counsel for the 3rd respondent - waqf board.

(2.) This writ petition is filed to issue writ of Mandamus declaring the proceedings bearing F.No.07/HYD/C/2018/Z-1, dtd. 6/8/2022 issued by the Chief Executive Officer, Telangana State Waqf Board as highly illegal, arbitrary, unconstitutional, infringing of petitioners fundamental and legal rights apart from violative of Waqf Act, 1995, Andhra Pradesh Waqf Managing Committee (Constitution, Functions and Duties) Regulations,2009, action of the respondents in constituting the committee through impugned proceedings is highly illegal, arbitrary, unconstitutional.

(3.) The case of the petitioner, in brief, is as follows: