- (1.) This Special appeal is directed against the judgement and order of the learned Single Judge dated 29.11.2010 passed in Writ Petition No. 37695 of 2010 (Madarsa Qurania Adampur Akbar, District Jaunpur & Ors. v. State of U.P and others).
(2.) It is not in dispute that a Madarsa in the name and style of Madarsa Qurania was established prior to 1943. The said institution was granted recognition on 10.08.1943 by the Inspector, Arabi Madarsa, U.P. The institution was brought on the grant-in-aid list in the year 1960. The institution was earlier run from the Mosque i.e., Jama Masjid, Jaunpur.
(3.) The State Government framed the Uttar Pradesh Ashaskiya Arabi Tatha Farsi Madarso Ki Manyata Evam Sewa Niyamawali (hereinafter referred to as the '1987 Niyamawali'). One of the requirement of the aforesaid Niyamawali was that the Madarsas should have their own premises for running of the institution. It appears that the the institution was shifted to Adampura Akbar Jaunpur where certain rooms for running of the institution had been constructed on a waqf land.;