The Telangana State Waqf Board vs Sri Abubaker Sayeed And 5 Others
2021 Latest Caselaw 4112 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI

                              W.A.No.264 of 2020


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      Sri Mehdi Hussain, learned counsel for respondent No.1, at

the outset, has informed this court that the controversy involved in

the present writ appeal stands concluded on account of the

judgment dated 12.11.2021 delivered in W.A.No.318 of 2021 and

batch.

This Court, in the aforesaid cases, has dismissed the writ

appeals preferred by the Wakf Board in identical circumstances.

Resultantly, the writ appeal is dismissed. The judgment

dated 12.11.2021 delivered in W.A.No.318 of 2021 and batch shall

be applicable mutatis mutandis in the present case also. A copy of

the said judgment be kept in the file of the present case.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

_______________________ N. TUKARAMJI, J 02.12.2021 JSU