AJAY TEWARI,J - (1.) THIS order would dispose of CWP Nos. 2538 of 2005, 3263 of 2005 and 8119 of 2005. The facts are being taken from CWP No. 8319 of 2005.
(2.) THE Punjab Wakf Board (for short the Board) was superseded on 11.11.1981 and thereafter no fresh Board was constituted. 20 years later CWP No. 8166 of 2001 was filed for issuing directions to the respondents to constitute the Board. By Notification dated 1.8.2003 the State of Punjab established a new Punjab Wakf Board (in succession to the erstwhile Board, the jurisdiction of which extended to Punjab, Haryana, Himachal Pradesh and Chandigarh). By another notification of the same date an Administrator was appointed for the new Board. On 14.5.2004 this Court directed the State of Punjab to constitute the Board within a period of three weeks during the hearing of aforementioned CWP No. 8166 of 2001. It is further pleaded that after a great deal of opposition by the Government, ultimately under the pressure of various Court orders, the Board was constituted by the State of Punjab on 11.11.2004 and the petitioner and five other persons were nominated as members thereof. On 18.11.2004 the petitioner was elected as Chairperson of the Board. Further admitted position which has emerged from the record is that acrimonious relations developed between the Chairperson and the other members. Eight meetings of the Board were held during the period 11.2.200 to 25.5.2005 in which, due to the prevalent divisions, the petitioner did not participate. Matters came to such a pass that the petitioner addressed a representation to the Principal Secretary of Chief Minister, Punjab requesting the Government to dissolve the Board.
(3.) ULTIMATELY on 15.6.2005 the State Government issued a notice under Section 99(1) of the Wakf Act, 1995 (for short 'the Act') requiring all the six members to show cause as to why the Board should not be superseded. All the members filed their replies and subsequently by order dated 13.7.2005 the Board was superseded. It is these meetings and the proceedings thereof which are the subject matter of these petitions.;