Telangana State Wakf Board vs The State Of Telangana

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
           THE HON'BLE SRI JUSTICE N. TUKARAMJI


                  I.A.Nos.2 and 1 of 2019
                            AND
                WRIT APPEAL No.700 of 2019

COMMON JUDGMENT:       (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     I.A.Nos.2 and 1 of 2019 are filed to condone the delay of

725 and 131 days in filing and representing the present writ

appeal respectively.


     It has been stated in the application for condonation of

delay that the impugned order was passed on 23.03.2016 and

the appeal was filed on 16.03.2018.                       As the file was

misplaced, the delay has taken place in filing the writ appeal.


     The appellant has not explained the day-to-day delay in

filing the appeal. Otherwise also, the facts of the case reveal

that a notification under the Wakf Act, 1954, was issued even

though the Act of 1954 was repealed by the Wakf Act, 1995.


     The learned Single Judge also held that identical writ

petitions have been allowed. Meaning thereby, on merits the

writ appeal deserves to be dismissed. However, as no day-to-

day explanation has been offered in respect of delay except

from making a bald statement that the bundle of file was lost,

this Court does not find any reason to entertain the present

writ appeal on the ground of delay.
                                2




      I.A.Nos.2 and 1 of 2019 are accordingly dismissed. As a

consequence, the writ appeal is also dismissed.


      Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                              __________________________________
                               SATISH CHANDRA SHARMA, CJ



                                   ______________________________
                                          N. TUKARAMJI, J

02.12.2021

ES