Andhra Pradesh High Court - Amravati
The Ap State Waqf Board vs Shaik Ismail on 21 January, 2022
Bench: Prashant Kumar Mishra, Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAITI
FRIDAY , THE TWENTY FIRST DAY OF JANUARY.
TWO THOUSAND AND TWENTY TWO |
:PRESENT: ag ee ge
THE HONOURABLE THE CHIEF JUSTICE SRI PRASHANT KUMAR. NSBR: y
AND :
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA |
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WRIT APPEAL NO: 85 OF 2022
7
(Appeal under clause 15 of the Letters Patent against the Order made in
W.P.No.5669 of 2021, dated 07.12.2021 on the file of the High Court.)
Between: th th
The AP State Waaf Board, Rep. by its Chief Executive Officer, 4 and 5"
Floors, Imdad Ghar, Opp. Kaleswara Rao Market, Vijayawada, Krishna District
Appellant
AND
1. Sri Shaik Ismail, S/o. Abdul Raheman, Aged about 33 years, Occ. Hereditary
Mutawalli, Dargah Hazarath Syed Baji Shaheed Aulia, Pedakakani Village and
Mandal, Guntur District
2. The State of Andhra Pradesh, Rep by its Principal Secretary Department of
Minority Welfare Secretariat Velagapudi at Amaravarthi Guntur District A P Pin
522238.
3. The A.P. State Minority Commission, Rep. by its Chairman, M.R. Complex,
Gowtham Budda Road, Mangalagiri, Guntur District.
4. The Collector, Guntur District at Guntur
5. The District Minority Welfare Officer, Collectorate Compound, Guntur
Respondents _--
p a
1.A. No.1 OF 2022
Petition under Section 151 of CPC praying that in the circumstances stated in the
memorandum of grounds filed herein, the High Court may be pleased to suspend the
operation of the Judgment passed in WP No.5669/2021, dated 07.12.2021, by the
Learned Single Judge, pending disposal of WA No.85 of 2022 on the file of the High
ourt.
The Appeal coming 'on for hearing, upon perusing the Appeal and the
memorandum of grounds filed in support thereof and upon hearing the arguments of Sri
P. Veera Reddy, Senor Counsel for Sri K. Asad Ahamed, Standing Counsel for AP
Wakf Board for the Appellant, Sri D.S.N.V. Prasad Babu Advocate Assisted by Mr.
Saleem Pasha, Advocate for Respondent No.1 and of GP for Social Welfare for
Respondent Nos.2 to 5, the Court made the following.
ORDER:
Mr. P. Veera Reddy, learned Senior Counsel assisted by Mr. K. Asad
Ahamed, learned Standing Counsel for A.P State Wakf Board.
Mr. D.S.N.V. Prasad Babu, learned counsel assisted by Mr. Md. Saleem
Pasha, learned counsel for the respondent No.1/writ petitioner.
Post on 24.01.2022.
Till then, the order passed by the learned single Judge in WP No.5669 of
2021, dated 07.12.2021, shall remain suspended. es is tim me
SD/- SHAIK MOHD. RAF
7 ASSISTANT REGISTRAR
| | R
IITRUE COPY// \
SECTION FICER oo:
To
4.
TVR
. Sri Shaik Ismail, S/o. Abdul Raheman, Occ. Hereditary Mutawalli, Dargah
Hazarath Syed Baji Shaheed Aulia, Pedakakani Village and Mandal, Guntur
District
. The Principal Secretary Department of Minority Welfare, State of Andhra
Pradesh, Secretariat Velagapudi at Amaravarthi Guntur District A P Pin 522238.
. The Chairman, A.P. State Minority Commission, M.R. Complex, Gowtham Budda
Road, Mangalagiri, Guntur District.
The Collector, Guntur District at Guntur
. The District Minority Welfare Officer, Collectorate Compound, Guntur
(1 to 5 by RPAD)
. One CC to Sri K. Asad Ahamed, Standign Counsel [OPUC]
. One CC to Sri D.S.N.V. Prasad Babu, Advocate (OPUC)
8.
9. One spare copy
Two CCs to GP for Social Welfare ,High Court of Andhra Pradesh. [OUT]
~
HIGH COURT |
HCJ & NJSJ
DATED:21/01/2022
ORDER
WA.No.85 of 2022
POST ON 24.01.2022
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