The Ap Wakf Board vs The Jamia Mosque Managing Committee
2024 Latest Caselaw 10387 AP

Andhra Pradesh High Court - Amravati

The Ap Wakf Board vs The Jamia Mosque Managing Committee on 15 November, 2024

APHC010498312024                                              Bench Sr.No:-4
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                                                  [3483]
                                AT AMARAVATI

                         WRIT APPEAL NO: 923 of 2024

The AP Wakf Board                                              ...Appellant

      Vs.

The Jamia Mosque Managing Committee and others              ...Respondents


                                   **********

Advocate for Appellant: SHAIK KHAJA BASHA

Advocate(s) for Respondent(s): GP FOR REVENUE, S M SUBHANI DEPUTY SOLICITOR GENERAL OF INDIA, S S VARMA (SC FOR NHAI)

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI

DATE : 15th November, 2024

PC:

Notice.

Service is waived by Mr. M. Hidayathulla, learned counsel appearing vice Mr. S.M. Subhani, learned counsel, on behalf of respondent Nos.1 & 2; learned Deputy Solicitor General on behalf of respondent No.3; Mr. S S Varma, learned Standing Counsel, on behalf of respondent Nos.4 to 6; and learned Government Pleader for Revenue on behalf of respondent Nos.7 & 8.

List for consideration on 27.12.2024.

In the meantime, operation of the judgment and order impugned shall remain stayed.

DHIRAJ SINGH THAKUR, CJ

RAVI CHEEMALAPATI, J

Vjl