Telangana High Court
Mohd.Khaja Mohiuddin Qadri, vs The Government Of Andhra Pradesh, on 30 October, 2019
Author: P.Keshava Rao
Bench: P.Keshava Rao
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
WEDNESDAY, THE FIFTH DAY OF FEBRUARY,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE: NOOTY RAMAMOHANA RAO
WRIT PETITION NO: 1768 of 2014
Between:
Mohd.Khaja Mohiuddin Qadri, S/o Late Mohd.Khaja Khaleeluddin Qadri
..... Petitioner
AND
1. The Government of Andhra Pradesh, Rep. by its Principal Secretary to
Government, Minority Welfare Department, Secretariat, Hyderabad.
2. The District Collector, Nizamabad, Nizamabad District.
3. The Sub Collector, Bhodhan, Nizamabad District.
4. The Tahsildar, Bhodhan, Nizamabad District.
5. The Superintendent of Police, Nizamabad District.
6. The C.I. of Police, Bhodhan Police Station, Nizamabad District.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the Affidavit filed herein the High Court may be pleased to
issue a Writ, or direction more particularly one in the nature of Writ of Mandamus
declaring the action of the respondent No.2 to 4 in recommending vide E4/20/2012
dated 01-12-2013 vide Lr.No. LR-Inam/1295/2012 dt.14-11-2013 which is illegal,
contrary to law, arbitrary and unconstitutional and violative of Article 19 and 21 of the
Constitution of India.
WPMP.NO. 2121 OF 2014:
Petition under Section 151 of C.P.C., praying that in the circumstances stated in the
affidavit filed in the W.P. the High Court may be pleased to direct the 6th respondent not
to initiate any action on the representations made by the respondents 2 to 4 against
petitioner vide E4/20/2012 dt. 1-12-2013 vide Lr. No. LR-Inam/1295/2012 dt. 14-11-
2013 for initiating action against petitioner, pending disposal of WP No. 1768 of 2014 on
the file of the High Court.
The petition coming on for hearing, upon perusing the petition and the affidavit filed
herein and upon hearing the arguments of Sri P. Vamsheedhar Reddy, Advocate for the
Petitioner, and the Government Pleader for Social Welfare for the Respondent Nos. 1 to
4 and the Govt. Pleader for Home for the Respondent Nos. 5 and 6, the Court made the
following:
ORDER:
"The 6th respondent, Circle Inspector of Police, Bhodhan Police Station, Nizamabad District, may not unnecessarily keep calling the writ petitioner or, for that matter, the other Qazi appointed for Bhodhan Town. However, the petitioner as well as the proposed implead party, another Qazi, who has been appointed for Bhodhan Town, shall both convene a meeting of the community elders and as per the advise of the said community elders, both the kajhis of Bhodhan Town shall carry on their work from now on, without giving any scope for the third parties, including the Tahsildar or the Circle Inspector of Police, Bhodhan Police Station, to intervene.
Registry is directed to list this matter for further consideration after four weeks."
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR (Contd. 2.) .2.
To
1. The Principal Secretary to Government, Minority Welfare Department, Govt. of A.P., Secretariat, Hyderabad.
2. The District Collector, Nizamabad, Nizamabad District.
3. The Sub Collector, Bhodhan, Nizamabad District.
4. The Tahsildar, Bhodhan, Nizamabad District.
5. The Superintendent of Police, Nizamabad District.
6. The C.I. of Police, Bhodhan Police Station, Nizamabad District.
7. Two CCs to Govt. Pleader for Social Welfare, High Court of A.P., Hyderabad. (OUT).
8. Two CCs to Govt. Pleader for Home, High Court of A.P., Hyderabad. (OUT).
9. One CC to Sri P. Vamsheedhar Reddy, Advocate (OPUC)
10. One spare copy.
BV HIGH COURT NRR.J DATED: 05-02-2014 NOTE:
LIST THIS MATTER FOR FURTHER CONSIDERATION AFTER FOUR WEEKS ORDER W.P.NO. 1768 OF 2014 DIRECTION DRAFTED: BY BV DATED : 06-02-2014 HIGH COURT NRR.J DATED: 05-02-2014 NOTE:
LIST THIS MATTER FOR FURTHER CONSIDERATION AFTER FOUR WEEKS ORDER W.P.NO. 1768 OF 2014 DIRECTION