The District Collector And ... vs B.Uma Maheshwari
2022 Latest Caselaw 4735 Tel

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

                   I.A.No.1 of 2015 (WAMP.No.1168 of 2015)
                                     In/And
                        WRIT APPEAL No.408 OF 2022

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

        I.A.No.1 of 2015 is filed by the appellant seeking grant

of leave to file the present writ appeal.

        The present writ appeal is arising out of the order dated

10.02.2015           passed         by      the      learned        Single   Judge   in

W.P.No.921 of 2015.

        The writ petition was filed in the year 2015 by the

respondent No.1/writ petitioner being aggrieved by the

Notification dated 22.12.2014 in respect of list of Mussalies

and also in respect of election of Managing Committee.

Learned counsel appearing for the Wakf Board has

informed this Court that normally the tenure of the Managing

Committee is for two years.

The learned Single Judge has directed issuance of fresh

electoral list and to hold elections.

Keeping in view the facts that the tenure of the

Managing Committee itself has come to an end, the writ

petition is of the year 2015 and the writ appeal is also of the

year 2015, no further orders are required to be passed in the

present writ appeal.

Resultantly, I.A.No.1 of 2015 and the writ appeal stand

dismissed with a liberty to the appellant file a fresh writ

petition in case need so arises in future.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J 17.02.2022 JSU