Andhra Pradesh High Court - Amravati
B. Mohammed Khaeel Ahmed vs The State Of Andhra Pradesh, on 8 January, 2020
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T. RAJANI
WRIT PETITION No. 48015 of 2018
ORDER:
This petition is filed, under Article 226 of the Constitution of India, by the petitioner to declare the inaction of the 8th respondent in not acting upon the representations of the respondents 5, 6 and 2, dated 26.02.2018, 10.04.2018 and 04.05.2018 on the encroachments in wakf land situated in Sy.No.81 & 97 of Azeemuddin Nagar, Mamidalapadu village, Kurnool Mandal, Kurnool District, as illegal.
2. Heard the learned counsel for the petitioner and the learned Government Pleader for Minority Welfare for respondents 1 and 2; the learned Standing Counsel for Wakf Board for respondents 5 and 6; the learned Government Pleader for Revenue for respondents 3 and 4 and the learned Government Pleader for Home for respondents 7 and 8.
3. The learned counsel for the petitioner submits that with regard to the encroachments in wakf land situated in Sy.No.81 & 97 of Azeemuddin Nagar, Mamidalapadu village, Kurnool Mandal, Kurnool District, the respondents 5, 6 and 2 have given representations on 26.02.2018, 10.04.2018 and 04.05.2018 but no orders have been passed.
4. Hence, in view of the above circumstances, this Court deems fit to direct the respondents 1, 2 to 4, 7 and 8 to consider the representations, dated 26.02.2018, 10.04.2018 and 2 04.05.2018, and pass appropriate orders within a period of six (6) weeks from the date of receipt of a copy of this order.
5. The writ petition is, accordingly, disposed of. There shall be no order as to costs.
As a sequel, the miscellaneous applications, if any pending, shall stand closed.
___________ T. RAJANI, J Dated 08.01.2020 SPR 3 SMT JUSTICE T. RAJANI WRIT PETITION No.48015 of 2018 Dated 08.01.2020 SPR