L. Ganesh vs Nayee Brahmin Cooperative ...
2022 Latest Caselaw 192 Tel

   THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                  W.A.No.30 of 2022

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

        The present writ appeal is arising out of the order dated

09.11.2021 passed by the learned Single Judge in W.P.No.18586 of

2020.

        The undisputed facts of the case reveal that the writ petition

was preferred by respondent No.1 before this Court/writ petitioner

being aggrieved by Memo dated 05.10.2020 issued by the

Telangana State Wakf Board, by which extension was granted to

the present appellant for two further years in respect of vowed hair

cutting inside Dargah Hazrath Yaqoob Shaheed. The learned

Single Judge has disposed of the writ petition holding that the

contract was for a period of one year.

The sole dispute before this Court is whether the contract

was for a period of one year or not.

Learned Standing Counsel for the Wakf Board, at the outset,

has informed this Court that the appellant did apply for a period of

three years, however by proceedings dated 05.11.2020, the Wakf

Board has accepted the contract only for a period of one year.

This Court has carefully gone through the proceedings dated

05.11.2020. The same reveals that the Wakf Board has accepted

the contract with effect from 08.10.2020 to 07.10.2021 and

therefore, in the considered opinion of this Court, the learned

Single Judge was justified in disposing of the writ petition. This

Court does not find any reason to interfere with the order passed

by the learned Single Judge.

The order of status quo granted earlier is vacated. Liberty is

granted to the Wakf Board to open the sealed covers already

received in the matter.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

24.01.2022 JSU