TOWLIAT COMMITTEE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenging the action of the action of the respondent No.4 in granting permission to respondent No.8, in his individual capacity, to conduct a procession during URS-E-Shareef at Dargah Hazrath Syed Imam Ali Shah Al-Hussaini Al-Qadri (R.A.), situated at Roshan-ud- Daula, Balapur, Ranga Reddy District, despite the earlier rejection of respondent No.8's request for police bandobust for a similar purpose and despite there being existence of the petitioner-Towliat Committee for the said Dargah which has also been granted permission, as illegal and arbitrary, this writ petition has been filed.

(2.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Home appearing for respondents 1 to 5, Sri Farhan Azam Khan, learned Standing Counsel for the Wakf Board, appearing for respondents 6 and 7, and Sri L. Ram Singh, learned counsel appearing for respondent No.8.

(3.) The writ petitioner is the Towliat Committee appointed by the Wakf Board for the general administration of the Dargah. It is submitted that the petitioner-Committee sought permission to conduct the annual URS from 9/8/2026 to 13/8/2026, and the Assistant Commissioner of Police, Chandrayangutta-respondent No.4, granted permission on 31/7/2026 subject to certain conditions. It is further submitted that respondent No.8 also made an application seeking permission to conduct URS-E-Shareef in his capacity as a direct descendant of the saint, and respondent No.4 granted him permission vide Permission No.1473/OW/ACP-CGT/2026, dtd. 31/7/2026, to conduct the URS on 10/7/2026 from 6:00 p.m. to 10:00 p.m. for a gathering of 500 to 1,000 persons.