C.E.O., A.P. State Wakf Board, Hyd vs Commr Of L.A., Hyd 4 Othrs
2024 Latest Caselaw 10584 AP

Andhra Pradesh High Court - Amravati

C.E.O., A.P. State Wakf Board, Hyd vs Commr Of L.A., Hyd 4 Othrs on 22 November, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                  MAIN CASE No.W.P.No.11397 of 2014
                               PROCEEDING SHEET

Sl.No                                                                  Office
         DATE                           ORDER
                                                                       Note
        22.11.2024 RRR, J

                        Sri    Mahadeva     Kanthrigala,   learned
                  counsel appearing for the private respondent-5th

respondent would submit that the claim of the Waqf Board over the land, raised before the Andhra Pradesh State Waqf Tribunal at Hyderabad in O.S.No.34 of 2016, was rejected by the Waqf Tribunal had dismissed the said suit, by a judgment, dated 24.04.2017.

He would also submit that inview of the said dismissal, the Waqf Board has no claim of any nature over the property and as such, the present Writ Petition has become infructuous.

The learned Standing Counsel appearing for the Waqf Board seeks time to obtain instructions.

Post on 29.11.2024.

_________ RRR, J KPV