Md. Faiz Ahmad vs The State Of Bihar
2021 Latest Caselaw 3940 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.12952 of 2021
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Md. Faiz Ahmad Son of Md. Haider Ali Resident of Ward No.-06, Qazi Tola Daniyalpur, P.S.- Teghra, District- Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar Through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary Minorities Welfare Department, Govt. of Bihar, Patna.

3. The Sunni Wakf Board Through its Chief Executive Officer, Bihar, Patna.

4. The Chief Executive Officer Sunni Wakf Board, Bihar, Patna.

5. The District Magistrate Begusarai.

6. The Sub-Divisional Officer Begusarai.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Kumar Praveen, Advocate For the Respondent/s : Mr.Ajit Kumar ( Ga9 ) Md. Helal Ahmad, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 03-08-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief:-

(A) For issuance of appropriate writ/writs, order/orders, direction/directions to the respondents, particularly, to the respondent no.3 and 4 to ensure the registration of Main Chowk Musjid Teghra, main road Teghra Bazar, PO- Teghra, Dist.- Begusarai under the Sunni Wakf Board, Patna which is more then 50 years old and the people of Muslim community used that musjid to Patna High Court CWJC No.12952 of 2021 dt.03-08-2021

offer namaj since long with "Ajaan and Akamat" but it has been not registered as yet with Sunni Wakf Board, Patna.

B. For direction to respondent concern to submit his report on the step taken by him on the public petitions filed by the public of Teghra.

(C) For any other relief/reliefs to which the petitioner is found entitled under the facts and circumstances of the present case." It is submitted by learned counsel for the Sunni Wakf

Board that grievance of the petitioner is being looked into by

the Sunni Wakf Board and enquiry committee has been

constituted to enquire into the allegations made by the petitioner

and as soon as the report of the said committee is received,

appropriate action will be taken by the Sunni Wakf Board.

In view of submission made on behalf of the Sunni

Wakf Board, there is no purpose for keeping the matter pending

and is, accordingly, disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sanjay/-

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Uploading Date          05.08.2021
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