MUSHKE SRINIVAS REDDY Vs. TELANGANA STATE WAQF BOARD

JUDGEMENT

(1.) Mr. B.Mayur Reddy, learned Senior Counsel representing Mr. Mohammed Ismail Khan, learned counsel for the appellants.

(2.) This intra court appeal emanates from an order dtd. 16/10/2023 passed by the learned Single Judge by which the writ petition preferred by the appellants, namely W.P.No.28989 of 2023, has been dismissed.

(3.) Facts giving rise to filing of this writ appeal briefly stated are that the appellants claim to be the owners and are in possession of the land forming part of Survey No.15, part of House No.3-9 admeasuring about 368 square yards situated at Gudur Village, Bibinagar Mandal, Nalgonda District (hereinafter referred to as, 'the subject property'). The appellants claim title to the subject property on the strength of the two sale deeds dtd. 23/12/2013. The appellants, after purchasing the subject property, learnt that a Gazette Notification No.9-A, dtd. 1/3/1990, has been issued under the provisions of the Waqf Act, 1995 (hereinafter referred to as, 'the Act'), notifying the same as the waqf property.