WHEREAS the Petitioner above named through its Advocate Sri. VAJJHALA SATYANARAYANA PRASAD presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction, particularly one in the nature of writ of Mandamus directing the respondent No. 1 to implement the resolution No. 39/2019 Dt-02.02.0219 passed by the Board preventing the respondent No. 4 to function as Muthavalli of Jamia Mosque, Anantapur, declaring its inaction as illegal and violative of Article 14 of the Constitution of India and Waqf Act.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri. Vajjhala Satyanarayana Prasad, Advocate for the Petitioner and Sri. Sk. Karimulla, Standing Counsel for the Respondent Nos. 1 & 2, directed issue of notice to the Respondent Nos. 3 & 4 herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. Muthavalli K.M. Shafiullah, Jamia Mosque, S/o K.M. Rahamatullah, Anantapur.
2. Shakeel Shafi, S/o K.M. Shafiullah, Jamia Mosque, Anantapur
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before 28.10.2021, on which date the case stands posted for hearing.
The Order of the Court was delivered by
A.V. Sesha Sai, J.:— Sri. Sk. Karimulla, learned Standing Counsel for the A.P. State Waqf Board, takes notice for R1 and R2 and seeks time to get instructions.
2. Notice to R3 and R4.
3. Learned counsel for the petitioner is also permitted to take out personal notice to R3 and R4 by RPAD and file proof of service.
4. Post on 28.10.2021.
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