MIR FAIYAZ ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner, learned Government Pleader for Social Welfare appearing on behalf of respondents 1 and 3, Mr Vedula Venkata Ramala, learned senior counsel appearing on behalf of respondent No.2 and Mr M. Layeeq Khan, learned counsel appearing on behalf of the 4th respondent.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the 2ndRespondent in issuing impugned proceedings in file No.02/RR/M/2020 dtd. 30/5/2023 thereby recognizing the services of the 4th Respondent as Mutawalli under Sec. 42 of the Waqf Act in respect of Dargah Hazrath Amanullahsaheb, Qutub Shahi Mosque together with its attached land at Hameedullah Nagar, Shamshabad Ranga Reddy District without following the orders dtd. 17/3/2021 in W.P. No.5878/2021 of the High Court for the appointment of the petitioner as Mutawalli as arbitrary, illegal and in violation of Provisions of the Wakf Act 1995, Rules 2000, Article 14 of Constitution of India and Principles of Natural Justice and consequently to set aside the impugned proceeding in file No.02/RR/M/2020dtd. 30/5/2023 recognizing the 4th Respondent as Mutawalli under Sec. 42 of the Waqf Act in respect of Dargah HazrathAmanullahsaheb, Qutub Shahi Mosque together with its attached land at Hameedullah Nagar, Shamsabad Ranga Reddy District.

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