MAHBOOB ALI,J. - (1.) Heard Sri M.A. Qadeer, learned Senior Counsel for the petitioners and Smt. Farida Jamal, learned counsel for the respondent.
(2.) This writ petition has been filed with following reliefs:- (I) Issue a writ, order or direction in the nature of certiorari commanding the respondents to produce the entire records and quashing the impugned order dated 22.07.2015 passed by respondent no.2 and Office Memorandum dated 24.07.2015 issued by respondent no.3. (II) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to give effect to and not to implement the impugned order dated 22.07.2015 and Office Memorandum dated 24.07.2015 and not to interfere in the functioning of petitioner no.3 as Mutawalli of Waqfs in dispute.
(3.) Factual matrix pertaining to this writ petition is that admittedly there are two Waqfs situated in village Anoop Nagar Fazilpur, Tehsil and District-Meerut and these Waqfs were registered with the U.P. Sunni Central Waqf Board in the year 1985, one is Waqf Masjid registered as Waqf No.2823 and another is Waqf Qabristan registered as Waqf No.2920.;