Yellanuri Riyazuddin vs The State Of Ap
2023 Latest Caselaw 1343 AP

          THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                  WRIT PETITION No.5850 of 2023

JUDGMENT:-

         Heard Sri Sivaprasad Reddy Venati, learned counsel for

the petitioner and learned Government Pleader for Social

Welfare     for   the   respondent   No.1   and   Sri   Mohammed

Gayasuddin, learned counsel for the respondent No.2.

Undisputedly, the order passed by the Board appointing

the 4th respondent as Muthawalli can be challenged before the

Waqf Tribunal. The appointment of the 4th respondent is under

the Waqf Act, which also provides the remedy.

Consequently, this Court is not inclined to entertain the

writ petition, which is dismissed on the ground of existence of

alternative remedy.

It is open to the petitioner, if so advised, to avail such

remedy.

Accordingly, the writ petition is dismissed. No order as to

costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 09.03.2023 SCS/KKN

19 11BbBBBB744664465

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.5850 of 2023

Date: 09.03.2023

Scs/kkn