MAGDUM BIBI WAQF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is moved by the respondent Nos. 4 and 5, in the writ petition No.3640 of 2021 filed by, Samir Gulam Shaikh ('petitioner' for short), seeking to recall of order dtd. 19/4/2022 passed by this Court, whereby parties have been directed to maintain the status quo prevailing as on that date, in respect of construction being carried out on plot of land owned by respondent no.4, Wakf.

(2.) Writ petition, in question challenges the order dtd. 11/4/2019 passed by the Wakf Tribunal principally, on the grounds that:

(3.) It appears, vide order dtd. 25/5/2018, the State of Maharashtra through, its Principal Secretary, Minority Development Department, directed Maharashtra State Board of Wakf, Aurangabad ("the Board") to cancel the NOC dtd. 25/7/2021 issued for development of property of Magdoom BB Wakf, at Panvel, District Raigad; AND vide letter dtd. 19/12/2018 the Chief Executive Officer, Maharashtra State Board of Wakf (hereinafter called "CEO") authorised Regional Wakf Officer, Mumbai to file criminal complaint against the Trustees of Wakf Institution, and the developer, in view of Resolution of Board dtd. 19/11/2018.