Mohd. Ewaz @ Mohd. Haider @ Aley ... vs State Of U.P. And 4 Others
2015 Latest Caselaw 3756 ALL

Citation : 2015 Latest Caselaw 3756 ALL
Judgement Date : 2 November, 2015

Allahabad High Court

Mohd. Ewaz @ Mohd. Haider @ Aley ... vs State Of U.P. And 4 Others on 2 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59690 of 2015
 

 
Petitioner :- Mohd. Ewaz @ Mohd. Haider @ Aley Irfan
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shamim Ahmad
 
Counsel for Respondent :- C.S.C.,Punit Kumar Gupta
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Because of non constitution of the Tribunal under the amended Waqf Act, 1951, the petitioner contends that the statutory remedy provided under the Act cannot be availed of.

Put up on 5.11.2015 by which date the Secretary, Waqf and Minority Welfare shall file an affidavit explaining as to why the Tribunal has not been constituted till date despite repeated orders of the Court.

Order Date :- 2.11.2015

Ashish Pd.

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