SYED SHAH TAYYAB KHADRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is invoking the Writ jurisdiction of this Court assailing the order dated 15.03.2019 made by the respondent - WAKF Board at Annexure-P, which reads as under:

(2.) By the said order, third respondent - Tahsildar has been appointed as an Administrator of Dargah Hazrath Syed Mastan Vali Urf Syed Nabi Peer Khadri Hatcholli Village, Sirguppa Taluk, Ballari District after removing the petitioner from the Office of the Muthawalli on the ground that the petitioner was not residing in station and that he has not maintained the Institution properly.

(3.) After service of notice, the respondents have entered appearance; respondent Nos.1 & 3 are represented by Shri A.R. Rodrigues and respondent Nos.2 & 4 are represented by the learned panel counsel Shri D.L. Ladkhan.