M.A.RAHMAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Mohd. Asifuddin, learned counsel for the Petitioner, Sri K.Jamali, learned Government Pleader for Social Welfare, learned counsel for the 2nd respondent, and Sri Sri Zeeshan Mahmood, learned counsel for respondents 3 to 14.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the impugned Proceedings F.No. 15/secbad/C/2016, dtd. 18/8/2022, issued by respondent No.2 in constituting the Managing Committee of JamiA Masjid Eidgah and Graveyard, chilakalaguda, Secunderabad as illegal as it is in violation of Regulations 5, 6, 7 and 8 of the Andhra Pradesh Wakfs Managing Committee, (Constitution, Functions, Duties) Regulations, 2009 and set aside the same.

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