M Q INTER COLLEGE SHEOHARA BIJNOR & ANOTHER Vs. STATE OF U P & 8 OTHERS
LAWS(ALL)-2017-3-343
HIGH COURT OF ALLAHABAD
Decided on March 27,2017

M Q Inter College Sheohara Bijnor And Another Appellant
VERSUS
State Of U P And 8 Others Respondents

JUDGEMENT

Mahesh Chandra Tripathi, J. - (1.) Heard Shri Adarsh Bhushan, learned counsel appearing for the petitioners, Shri Sanjai Kumar Singh, learned Standing Counsel appearing for the State respondents and Shri Prabhakar Awasthi for Dr. Javed Rashid Siddique-sixth respondent in the leading writ petition and the petitioner in the connected writ petition. Notice has been accepted by Shri Backteyar Yusuf for the third respondent i.e. U.P. Sunni Central Waqf Board, Lucknow.
(2.) In both writ petitions the petitioners have prayed for quashing the impugned order dated 14.7.2015 passed by the Regional Level Committee, reviewing its earlier order dated 4.3.2015 and for direction to the respondents to conduct the election of Committee of Management of the institution in question in terms of the order dated 4.3.2015.For the sake of convenience, the facts of Writ A No.63834 of 2012 are being noted below:-
(3.) For the sake of convenience, the facts of Writ A No.47738 of 2015 are being noted below:-;


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