Sri Hazarath Ameer Sha Vali Dargah vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4360 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE No: W.P. No.21736 of 2022

                              PROCEEDING SHEET
Sl.                                                                            OFFICE
        DATE                              ORDER
No                                                                 NOTE.
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1.    21.07.2022 NJS, J                                           rred to
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                        Heard Mr. C.V.Mohan Reddy, learned Senior
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                 Counsel along with Mr. V.Sudhakar Reddy, learned before
                                                                  correcti
                 counsel for the petitioner.
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                        Also heard Mr. Shaik Kareemullah, learned B/o.
                  Standing Counsel for the 2nd respondent-Waqf

Board.

In the earlier round of litigation, a learned Single Judge in W.P.No.11727 of 2016, passed a detailed Order dt.20.09.2016, inter alia, holding that the petitioner is not a Waqf institution. Aggrieved by the said Order, a Writ Appeal was preferred, wherein the order of the learned Single Judge was not stayed/suspended except with regard to costs and the said Writ Appeal is still pending. Subsequently, it would appear that the Waqf Board had obtained an exparte decree and the petitioner herein filed Civil Revision Petition No.3893 of 2019, wherein the judgment and decree dated 26.08.2019 passed in O.S.No.38 of 2018 was stayed.

Despite the above position, the impugned proceedings have been issued constituting the Managing Committee of the above said institution, which, in the prima facie opinion of this Court is unsustainable. Therefore, there shall be interim suspension as prayed for.

List this case after four (4) weeks, for filing counter-affidavit.

_____ NJS, J BLV