Mohd. Ateeq Ahmed Mohd. ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 12247 Bom

                                       (1)                                909-wp-9592-2021




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  909 WRIT PETITION NO.9592 OF 2021

 MOHD. ATEEQ AHMED MOHD. ZAHURODDIN                                ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. D. R. Bhadekar, Advocate for the Petitioner.
 Mr. S. G. Karlekar, AGP for Respondents-State.
                                             ...

                                  CORAM : S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 31st AUGUST, 2021.

PER COURT:-

1. Prima facie, we do not find the reason to interfere in the matter. The Chief Executive Officer has communicated the Revenue Officers to cancel the order of Khalsa and to mutate the name of the Wakf Board.

2. Though, the said order is issued by the C.E.O. the mutation entries cannot be changed without notices to petitioners or those persons whose names legitimately appear in the revenue record pursuant to the order passed. The petitioners certainly will have all the opportunity.

3. The learned counsel for petitioners submits that, the High Court has also held that the writ properties to be khalsa.

(2) 909-wp-9592-2021

4. The learned counsel seeks time to place on record the copy of the said judgment.

5. Stand over to 14.09.2021.

   (R. N. LADDHA)                     (S. V. GANGAPURWALA)
          JUDGE                               JUDGE


 Devendra/August-2021