Andhra Pradesh High Court - Amravati
The Managing Committee vs The State Of Andhra Pradesh on 26 June, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH-AT AMAR
THURSDAY, THE TWENTY SIXTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE "tibe
:PRESENT:
r_
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI r~-
lANo.1 OF2025
IN
Between :
WP NO: 15355 OF 2025
/
The Managing Committee, Jamiya Masjid, Jaggaiahpet Town and MandaI,
Rep. by its President Janab Shal-k JaleeI, S/o. Saida Saheb, aged about 53
years, R/o. Near Jamiya Masjid Main Road, Jaggaiahpet Town and Mandal,
N T R District, A.P.
...Petitioner(s)
'` \.±-I
(Petitioner in WP 15355 OF 2025
on the file of High Court)
AND
1. The State of Andhra Pfadeshi Rep. by its Prl-ncipal Secretary to Minority
Welfare Department, A.P. Secretariat Buildings, Velagapudi,
Amaravathi, Guntur:I 'District. -
2. The Andhra Prade`sh-S-`tate Wakf Board, Rep. by its Chief Executive+
Officer, 5th FIoor, Imdad Char, Opp. K.R. Market, Vijayawada, Krishna
District, A.P.
3. The Chief Executive Officer, A.P. State Wakf Board, 4th and 5th FIoor,~!
lmdad Char, Opp. K.+R. Market, Vijayawada, Krishna District, A.P.
4. The Inspector Auditor Waqfs, N T R District.
...Respondent(s)
_T\
(Respondents in-do-)'`
Counsel forthe petitioner :SRI MASALEGAR HIDAYATHULLA
C.ounsel for the Respondent No.1 :GP FOR MINORITIES WELFARE
counsel for 1:he Responden{' Nb's.2 to 4=SR[ SK.KHAJA BASHA, Standing
Counsel ''J ``
petition under section '151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the pet'ltion, the High
court may be pleased to suspend the operation of the impugned proceedings
issued by the 3rd Respondent vide F.No.64/C/KST/2016/Supple dated
30.04.2025, Pending disposal of WP No. 15355 of 2025, on the file of th6
High Court.
The court while directing'iS§ue of notice to the Respondents herein to
show cause as to why this appli-cation should not be complied with, made the
following order.(The receipt of thI'S Order Will be deemed tO be the receipt Of
notice in the case).
:.`>.
+_.-a
ORDER:+i.|~=.\\= `-.. _=-
Heard-
Impugning the pro-c6eding's issued. by the CEO of the 2nd' respondent vide F.No.64/q/KST/2016/Supple, dated 30.04.2025, the above writ petition has been filed.
A Managing Commjttea wi.a`s constituted to Jamiya Masjid and to its` , / attached shopping comF}Iex~>`sit'ul;ted at Jaggaiahpet Town and Manda[, avi notified waqf by proce'edi`rig§z---vide F.No.64/C/KST/2016/Supple, dated;A 16.04.2025 (Ex.P.2). Since-the Inspector Auditor of the Waqf Board has not handed over the complete charge to the Managing Committee, a W.P.No.11673 of 2025 was filed. Pending the said writ petl-lion, the Proceedings impugned Were Pa'§S6d.
Learned counsel `for'-trite petitioner would contend that 1:he Managing Committee was c'6'`hs`titulted as per the recomm.endation of the;
?.I.I;±i-:.: i i i. ``' Board. The proceedings I-mPugned Were--Passed by the CEO of the 2nd respondent basing on the report of the Inspector AudI-tor Of the Waqf Board without the Board's-T iesolution.
Learned standing^ Counsel w`ould contend that the order impugned was passed, I-n pursuance`of the orders passed by the chair person, APSWB, Vijayawada on 36.o4.2025.
Though an argument was advanced regarding delegatl-on of powers, this Court is not giving any fl-nding at this juncture since it requires a hearing after comprehensive counter.
Given the facts and circumstances of the case, the proceedI-ngS issued by the {cEO'r'_--of the 2nd respondent vide F.No.64/C/KST/2016/Sup`ple, dated 30.04.2025 (Ex.P.1) are hereby Suspended.
This order does not-prr6clude the 2nd respondent from passing` appropriate orders in accordance with the law.
SD/-SK MD RAFl ASSISTA I REGISTRAR q ]t SECTION OFFICER
-.//TRUE COPY// For r -. .+ To,
1. The Principal Secretary I,t6: Minority Welfare Department, state of Andhra pradesh, A.P. Secretariat BuI-ldingS, Velagapudi, Amaravathi, Guntur District. (by speeiaI< Messenger) I
2. The Chief Executive office-r, Andhra Pradesh State Wakf Board, 5th FIoor, lmdad Ghar, Opp. K.R. Market, VI-jayaWada, Krishna District, A.P.
3. The Chief Executive offI-Cer, A.P. State Wakf Board, 4th and 5th FIoor, lmdad Ghar, Opp. K.R. Market, Vl~jayawada, Krishna District, A.P.
4. The Inspector Auditor Waq-fs-, N T R District. (Addressees 2 to 4 By RPAD)
5. One CC to SRI. MASALEGAR HIDAYATHULLAAdvocate [opuc]
-I?
-,.+ i
6. Two CCs to GP FO.R MINORITIES WELFARE,e High Court of Andhra Pradesh. [OUT] I
7. One CC to SRI SK. KH-AJ-A''rBASHA, Standing Counsel [OPUC]
8. One spare copy PSR +' t= -
HIGH COURT SRS,J DATED :26/06/2025 NOTE: LIST ON 24.07.2025.
ORDER IANo.1 OF2025 IN WP NO: 15355 OF 2025 lNTERIM SUSPENSION