- (1.) Heard Syed Mehmood learned counsel for the petitioner, Sri A.I. Naqvi, learned counsel for the respondent No. 3, Sri Punit Gupta, learned counsel appearing on behalf of respondent no. 4 as well as learned standing counsel representing the respondents no. 1 and 2.
(2.) Counter affidavit and rejoinder affidavit have been exchanged between the parties and with consent of learned counsel for the parties, the writ petition is being finally decided.
(3.) By this writ petition, the petitioner has prayed for an order or direction in the nature of mandamus, commanding the respondents no. 1 and 2 to deliver charge and possession to petitioners society as per order of the Waqf Board of Waqf No. 116, Allahabad and check respondent no. 3 from interfering in the management of waqf.;