BELA M.TRIVEDI, J. - (1.) The present petition has been filed by the petitioners, challenging the legality and validity of the order dated 19/11/2015 (Annexure-3) passed by the respondent, and seeking further direction to permit the petitioners to continue as the members of the Wakf Board till the new elections for the Board are conducted.
(2.) At the outset, it is required to be stated that this petition was filed on 24/11/2015, challenging the impugned order dated 19/11/2015. When it was argued before the Coordinate Bench on 26/11/2015, the Coordinate Bench referred the matter to the Hon'ble Acting Chief Justice for placing it before the Division Bench on the issue involved in case of Shokat Ali Ansari v. State of Rajasthan and Ors. In D.B. Civil Special Appeal No.154/1999 decided by the Division Bench on 19th May, 1999. However, the Hon'ble Acting Chief Justice has directed to put up before the Single Bench as per roster. Accordingly, the petition has been listed before this Court.
(3.) The petitioners the former elected/nominated members of the Rajasthan Board of Muslim Wakf (hereinafter referred to as 'the said Board'), have challenged the action of the respondent in discontinuing them as the members of the said Board on completion of their term of five years vide the order dated 19/11/2015.;