SHAIKH YUSUF BHAI CHAWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The subject matter of all these Petitions is the same namely challenge to the incorporation of Respondent No.2/ Maharashtra State Board of Wakfs and things connected therewith. Therefore, these petitions can be conveniently disposed of by a common order.

(2.) The Petitioners in Writ Petition No. 2906 of 2004 are Muslims belonging to Shia Fatemi Ismaili Tyebia Sect of Islam. They follow Shia Fatimid Ismaili Tayebi Schol of Muslim Law., which Shia School known as Fatimid Law. In short, they are Shia Muslim. Petitioners Nos. 1 to 3 are trusttes of "Sir Admji Peerbhoy Santorium" created by a Scheme settled by this court by its order dated 16-6-1931 in Suit No. 1560 of 1927. The said Trust is also registered as a Public Trust under the Bombay Public Trust Act. The Petitioners Nos. 4 & 5 are trustees of "Anjuman-i-Null Bazaaar Chhabdi Bazaar Niaz Hussein Charitable Trust, which is registered as a public Trust under the Bombay Public Trust Act.

(3.) The Petitioners in Writ Petition No.899 of 2011 are also Dawoodi Bhora Muslims and they are trustees of Rehmatbai widow of Noorbhoy Jeewanji Morishwalla Charity Trusts registered under the Bombay Public Trust Act.