Telangana High Court
The District Collector And Chairman And ... vs B.Uma Maheshwari on 19 September, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
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. 2
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