MIR SAJJAD ALI Vs. TELANGANA STATE WAQF BOARD

JUDGEMENT

(1.) Heard Mr.Vedula Venkataramana, learned Senior Counsel appearing on behalf of petitioner and Mr.Abu Akram, learned Standing Counsel appearing on behalf of Respondent - Wakf Board.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring that the action of the respondent in not executing MOU/lease in favour of the petitioner with respect to lease out the waqf property namely Hakeem Basheer Ahmed Waqf situated at H.No. 6/2/937, Main Road of Khairatabad, Opposite Shadan College, admeasuring 450 sq. yards situated at Hyderabad and failing to deliver possession of the same, after acceptance of the highest bid amount of Rs. 1,50,000.00 per month and payment of Rs. 54,00,000.00 towards 36 months advance as security deposit, for the aggregate period of 30 years for commercial and development purpose, is arbitrary and illegal and direct the respondent to forthwith execute the MOU/lease deed in favour of the petitioner who is the highest bidder in terms of the tender notification dtd. 5/8/2020 and also deliver possession of the said property to the petitioner so as to enable the petitioner to enjoy the leasehold rights effectively.

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